Section 11(i) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006
(i)to fix the criteria for trading of water entitlements or quotas on the annual or seasonal basis by a water entitlement holder. These criteria shall among others, include the following. -(i)Entitlements, except Aggregate Bulk Water Entitlements, are deemed to be usufructuary rights which may be transferred, bartered, brought or sold on annual or seasonal basis within a market system and as regulated and controlled by the Authority as established in the rules of the Authority;(ii)Quotas of water determined by the seasonal or annual allocation assigned to an entitlement shall be volumetric usufructuary right which may be transferred, bartered, bought or sold on an annual or seasonal basis within a market system as established and controlled by the rules of the Authority;(iii)Bulk Water Entitlements or Quotas shall be transferable within the respective category of use as long as such transfers are compatible with the operation of the specific water resource facilities involved. Such annual transfers shall be managed and registered with the respective River Basin Agency which shall have the power to approve or deny such proposed transfers if they are incompatible with operation of the facility or would damage the entitlements or rights of other users within the system. The River Basin Agency may charge a nominal fee for the processing and registering such transfer but shall not participate in any compensation between Entitlement holders as a part of such transfer.
