Section 171(1) in Arunachal Pradesh Municipal Act, 2007
(1)It shall be the duty of the Municipality to take steps, from time to time, either on its own or through any other agency,-(a)to ascertain the sufficiency and wholesomeness of water supplied within the municipal area,(b)to provide, or to arrange to provide, a supply of wholesome water in pipes to every part of the municipal area in which there are houses, for domestic purposes of the occupants thereof, and for taking the pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however, that the Municipality shall not be required to do anything which is not practicable at a reasonable cost or to provide such supply to any part of the municipal area where supply is already available at such point or points, and(c)to provide, as far as possible, supply of wholesome water otherwise than in pipes to every part of the municipal area in which there are houses, for domestic purposes of the occupants thereof, and to which it is not practicable to provide supply in pipes at a reasonable cost, and in which danger to health may arise from the insufficiency or unwholesomeness of the existing supply and a public supply is required and may be provided at a reasonable cost, and to secure that such supply is available within a reasonable distance of every house in that part.
