Section 208 in Arunachal Pradesh Municipal Act, 2007
208. Chief Municipal Executive Officer/ Municipal Executive Officer not to sanction building plan unless plan relating to water supply etc. is in conformity with rules and regulations.
- Subject to the provisions of section 10, any building plan submitted to the Chief Municipal Executive Officer/ Municipal Executive Officer for sanction shall conform to such rules or regulations relating to water-supply, drainage, privy, urinal accommodation, within the premises, and sewerage as may be made in this behalf, and no building plan shall be sanctioned by the Chief Municipal Executive Officer/ Municipal Executive Officer unless it so conforms.
