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THE ARUNACHAL PRADESH WATER SUPPLY ACT, 2000
THE ARUNACHAL PRADESH WATER SUPPLY ACT, 2000
(Act No. 9 of 2000)
An Act to levy reasonable tariff on the consumption of piped water supply or so in the state of Arunachal Pradesh.
BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty first year of the Republic of India as follows:-
Short title extent and commencement.
1.(1) This Act may be called the Arunachal Pradesh Water Supply Act, 2000.
(2) It shall extent to the whole of Arunachal Pradesh but the levy will be charge in Urban. Semi Urban (State Capital; District towns, Sub-Divisional towns and Circle Headquarters) areas only.
(3) The Act shall come into force on the date of their publication in the Official Gazette.
Definitions.
2. In this Act, unless the context otherwise, requires—
(a) 'ACT' means the Arunachal Pradesh Water Supply Act, 2000.
(b) 'Consumer’ means owner (s) or occupier (s) of any building or premises provided with water connection either by pipe connection or by hand pump, tube well or well by the Public Health Engineering Department.
(c) "Consumers of Water" means who uses the water supplied by the department.
(d) 'Department' means Public Health Engineering Department, Arunachal Pradesh.
(e) 'Executive Engineer' means the Executive Engineer in charge of a Division in Public Health Engineering Department.
(f) 'Government' means the Government of Arunachal Pradesh.
(g) ’Urban’ means the state capital or district town declared as urban town by the Government of Arunachal Pradesh.
(h) 'Semi Urban' means other district towns, Sub-divisional town, circle headquarters not yet declared as urban towns by the Government of Arunachal Pradesh.
Procedure of new water connection.
3. (a) Any person who is the owner or authorised occupier of a land or a building where water supply facility is to be made available by the department may apply to the Executive Engineer concerned in prescribed form paying re. 1 for pipe water connection (prescribed form is given in the Annexure 'A’).
(b) The application so received shall be recorded by the concerned Executive Engineer with reference to the serial No. of the form and shall submit estimate to the applicant after detailed site inspection and taking measurement as per necessity if found technically feasible. The estimate to prepare will include cost of material, wages of labour and Rs. 500 being the connection fee.
(c) The applicant shall than deposit the amount in the shape of Demand Draft on any National Bank after the estimated amount deposited, the concerned Executive Engineer shall cause to provide water connection as expeditiously as possible and allot a definite consumer number.
(d) Water connection shall be provided with galvanised iron pipe of 15 millimeters diameter or 20 millimeters diameter medium quality.
(e) The water connection shall be provided to the ground floor or any other floor below the ground floor of any building only.
(f) Pipe water connection shall be provided only after full receipt of payment in accordance with the estimate. Every effort shall be made by the department to provide water connection within a period of three months after receipt of payment. In case department cannot provide water connection within a period of three months due to certain delay or inability the department shall intimate the cause of delay to the consumer. In any case, water connection shall depend upon the availability of pipes etc. specials and prevailing weather condition.
(g) In case, for providing pipe water connection if any road is to be crossed, the cost of bringing the road to precondition shall be added to the estimate. Connection shall be made available only after receiving permission for such road crossing from the authority.
(h) Any private land, required to be used for providing water connection, shall be settled by the consumer before starting the work.
(i) Supply tank or point from where pipe water connection is to be made shall be decided by the Department before starting the work.
(j) Similarly if any owner of a land or a building desires of shifting of any existing water supply pipe passing through his/her land or by the side of his/her building may apply in the same form for shifting. The procedure will be same as mentioned in the aforesaid clauses of this section.
(k) No house water connection shall be transferred from one place to another.
Collection of tariff fees and charges.
4. (a) The monthly water bill shall be prepared by the Executive Engineer or any other officer authorised by him and shall be served to the consumer within 7 (seven) days.
(b) The monthly water charges shall be payable in the office of the Executive Engineer or any other officer authorised by him within the stipulated time limit to be reflected in the bill which will normally not exceed 30 (thirty) days from the date of issue of the bill.
(c) Simple interest at the rate of 18% per annum on total amount due for each month shall be levied if not paid within the stipulated period.
(d) In case any consumer is in default of payment of water charges for three consecutive months, the department shall serve a notice with water bill including interest as stated in (b) of above, the consumer shall clear the bill within 15 days from the date of receipt of the notice, if no payment is made within 15 days as stipulated, the house connection shall be liable for disconnection.
In the event of reconnection being given to the defaulting consumer, the cost of reconnection as estimated by the Department and the connection fee of Rs. 500 along with pending amount shall have to be paid by the defaulting consumer in advance.
In case due to some or other reason, the bill is not reached to the consumer within the stipulated time it will be the duty of the consumer to enquire about the missing bill from the office of the Executive Engineer or the authorised officer as the case may be and may collect a duplicate bill.
(e) The amount realised towards water supply charges by the Executive Engineer/Sub-Divisional Officer, Public Health Engineering or any other officer authorised as the case may be should be deposited in the Treasury under appropriate Head of account within 7 (seven) days from the date of receipt and a monthly account shall be submitted to Superintending Engineer/Chief Engineer of the department.
(f) All payment made by the consumers toward water charges for private connection or from government building shall be issued proper receipt, by the department.
(g) The water bill shall be effected from the consumers from the date of completion of providing water connection.
(h) In case of break in water supply due to repair or construction of the premises or due to change of tenants, the liability of payment shall rest on the owner of the premises.
Rate of water charges.
5. (a) For new connection Rs. 500 in addition to the other estimated cost as mentioned in clause (b) of section 3.
(b) For any private domestic consumer, an amount of Rs. 32 per month will be charged in notified Urban Areas and Rs. 10 per private domestic consumer per month in other areas specified in the Act.
(c) For the consumers who are government (either State Government or Central Government) employees and residing in government quarters will be charged as below:
Type-I Rs. 20/- per month
Type-II Rs. 25/- per month
Type-III Rs. 30/- per month
Type-IV Rs. 40/- per month
Type-V Rs. 50/- per month
Type-VI Rs. 60/- per month
(d) Water charges will be paid by the consumer for commercial building at a rate of Rs. 10 per tap connection.
(e) Government institution/government offices Rs. 5 per tap.
Prohibition and Prevention of Wastage of Water.
6. (a) No owner or occupier of any land or building to which water is supplied by the department shall either willfully or negligently or otherwise suffer such water to be wasted or shall suffer pipe, taps, works and livings for the supply of water to remain without repair so as cause wastage of water.
(b) No person shall cause wastage of water, misuse of public stand post, hydrants pipe etc.
(c) Wherever Executive Engineer has reason to believe that as result of any defect in pipes, taps or fittings connected with water supply, the water supply to the land or building being wasted, he may by a written notice, require the owner or the occupier of the land or boundary within such period, as may be notified in the notice to repair and make good the defect.
(d) If the repairs are not effected within the time specified in the said notice as in clause (c) of this section the Executive Engineer may cause such repairs to be recovered from the owner or occupier of the land or buildings as the case may be as arrears of water charge.
(e) The owner or occupier of any land or building in or on which the water supplied by the department, under this Act misused either willfully or negligently for which, pipes, main or other works are out of order to such an extent as to the cause wastage of water, shall if he/she has knowledge thereof, be bound to give notice of the same.
Misuse and causing damage to water works valves and hydrants.
7. (a) No persons shall damage or cause damage to water reservoir main, pipes or other appliances for supply of water under the management of the department.
(b) No person shall draw off or divert any water from water reservoir, main, pipes or hydrant under the management and control of the department
(c) No person other than the staff authorised shall open or keep open the valves or any water works of the department meant for the supply of water to the public.
Power of Executive Engineer to cut off or turn off supply of water.
8. (a) Not withstanding anything contained in this Act, the Executive Engineer may cutoff the connection of any water works of the department to any land or building to which water is supplied or may turn off such supply for any of the following cases.
(i) If the land or building is unoccupied or
(ii) If after receipt of written notice from the Executive Engineer requiring him 10 refrain from so doing the owner or occupier of the land or building continues to use the water or permits the same to be used in contravention of this Act or any regulation made thereunder or
(iii) If the owner or occupier of any land or building to which water supply is made by the Department refuses to admit any officer or employee of the Department duly authorised for the purpose of making any inspection or repairing relating to water supply or prevent such officer or employee from making such inspection or repair or,
(iv) If the owner or occupier or the land or building willfully or negligently injures or causes damages any pipe or any fittings, valves etc. conveying water of the department.
(v) If any pipes works or fitting connected with supply of water to the land or building is found on examination, out of order to such an extent as cause wastage of water and immediate prevention is necessary or,
(vi) If by reason of leakage in the service pipe or fitting, damage is caused to a public street and immediate prevention is necessary or,
(vii) If there is any water pipe situated within the land or building to which no tap or other efficient means of turning the water off is attached, causing wastage of water, or,
(viii) If due to any reason it is seen that in the pipeline is being contaminated.
Offences and Penalties.
9. If any person contravenes any order made under section 6 and 7 he or she shall be guilty of an offence triable by a Magistrate of first class and conviction shall be liable to be punished for of Rs. 1000 or imprisonment upto 1 (one) month as opined by the court.
Disputes between the Department and Consumer.
10. The Superintending Engineer or such other officer not below the rank of Executive Engineer or such other officer will be the authority on behalf of the Government of Arunachal Pradesh shall have the power to decide all disputes relating to the liability for the payment of tariff, fees and other charges or exemption therefrom.
Power to make rules, for revision of rates of water tariff, exemption of water charges and others.
11. The State Government shall have the power to revise the rate of water charges from time to time by way of issuing necessary amendment.
12. The State government shall also have the power to exempt any institution, or government body of organisation from payment of any tariff, fees or charges for having water supply connection and consumption thereby from the department in the case as will deem fit.
Annexure ‘A’
Form of Application for new connection
Sl. No.........
Rs..............
1. Name of the applicant:
2. Father’s/Husband’s name:
3. Address:
4. Location of the building/Land:
for which connection is sought.
5. Documents proof of ownership/ :
Tenancy's
I Shri/Smti............................................... declare that the information given above are true to the best of my knowledge and I shall be liable for taking appropriate action by the department if found incorrect. I should also be abide by the rules and regulations of the department.
Date : Signature of the applicant
To be filled in by officer
Sl. No…………………………… :
1. Inspection done by :
2. Date :
3. Feasible or not feasible :
estimated cost.
4. Amount deposited vide TR-5 No. :
Signature Signature of
Approval accorded by the person inspected.
Executive Engineer.
…………………………………………………..Cut here…………………………………………………..
Sl. No.
Received application from Shri/Smti.............................
for new water connection/shifting of water lines at.........
dated.....................
Dealing Assistant.
