Section 18 in Arunachal Pradesh Water Supply Act, 2015
18. Advance notice for stopping water supply.
- If at any time, supply of water is proposed to be stopped for more than twenty four hours in any local area or to any premises, the competent authority may give oral or written notice before twenty four hours in advance, inform the local authority, inhabitants of such local area or the owner of such premises as the case may be.
