Section 174(3) in Arunachal Pradesh Municipal Act, 2007
(3)Notwithstanding anything contained in sub-section (1), the Chief Municipal Executive Officer/Municipal Executive Officer may require any owner, or the person applying for supply of water, to provide, to his satisfaction, all Communication pipes and fittings, and to carry out at the owner's or the applicant's cost and under his supervision and inspection the work of laying and connecting such communication pipes and fittings.
