Section 217(2) in Arunachal Pradesh Municipal Act, 2007
(2)Where the owner of any premises in a locality where sewer is laid by the Municipality has not taken connection from the sewerage mains, he shall be liable to pay a sewerage cess of such amount, not being more than one-half of the amount chargeable as sewerage charge under sub-section (1), as may be determined by regulations from time to time.
