Section 14(3) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(3)Such permission shall be subject to the following terms and conditions-(a)the application must be made to Deputy Commissioner in such form as may be prescribed.(b)the permit holder must complete the research work within the time specified on the permit and submit a report on the outcome of research work to the permit issuing authority; and(c)the permit holder must deliver possession of all items discovered, any species collected with a report after completion of research work in pursuant to the research permit, to the Deputy Commissioner.Provided that no person shall be granted permission under subsection
