Section 11(3) in Arunachal Pradesh Water Supply Act, 2015
(3)Wherever the Executive Engineer has reason to believe that as a result of any defect in pipes, taps or fittings connected with water supply, the water supply to the land or building is being wasted, he may by a written notice, require the owner or the occupant of the land or building within such period, as may be specified in the notice to repair and make good the defect.
