Section 29(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)Whenever the State Road Authority is of the opinion that it is necessary for the prevention of danger arising from obstructions of the view or distraction of the attention of persons using any State road, specially at any bend or corner of the State road, it may serve a notice upon the owner or occupier of the land alongside or at the bend or corner of such State road to alter or remove altogether, within such time and in such a manner as may be specified in the notice, the height or character of any existing wall (not being a wall forming part of a permanent structure), fence, hedge, tree, advertisement post, bill board or any other object thereon, so as to eliminate or minimize the apprehended danger.
