Section 211(2) in Arunachal Pradesh Municipal Act, 2007
(2)Upon the order under sub-section (1), the owner of the premises may, after giving a reasonable notice of his intention to do so, enter upon such immovable property with assistants and workmen at any time between sunrise and sunset for the purpose of placing a pipe or drain over, under, along or across such immovable property for the purpose of repairing such pipe or drain.
