Section 3(8) in Arunachal Pradesh Water Supply Act, 2015
(8)Provision of Public Hydrants:-(i)The competent authority shall, subject to payment by a local body or organization, union etc. of such charges as the authority may determine provide supply of wholesome water to the public of Urban and Semi-urban areas through the public hydrants within its local area.(ii)The competent authority may, at the request of the local body, organization, union, association etc. and shall, if Government so directs, subject to payment of such contribution towards its cost in such manner as may be prescribed, provide and maintain within the local area public hydrants together with ail incidental works for supply of water at such places as may be considered necessary by the local bodies.(iii)The local body, organization, union or association shall pay to the competent authority quarterly, such sum as may be fixed by the authority, towards the cost of water supplied by it through the public hydrants within its local area on the basis of expected consumption of water and in accordance with such rule as may be prescribed.(iv)The water from any public hydrant shall not be used for any non-domestic purpose.(v)No external instruments or pipes or hose or other devices shall be connected to any public hydrants for taping water.(vi)No cleaning or washing of any animal, vehicle, cloth, utensil or any other materials shall be done under or near any public hydrant.
