Section 3(6) in Arunachal Pradesh Water Supply Act, 2015
(6)Supply of Water to Government Agencies, etc :(i)Where the Department agrees to supply bulk water or any quantity of water to Government agencies, institutions, or Defence organizations, such Government agencies, institutions or defence organization shall furnish all the relevant details as may be sought by the department prior to approval and provide all such information in manners stipulated under sub-section (2) and allotment of fund.(ii)In case the Department has to maintain the Water Supply of the above mentioned consumer/parties, the maintenance cost assessed by the Department shall be final and shall be borne by the consumer/parties wherever applicable.
