Section 34(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)Notwithstanding anything contained in any other law for the time being in force, no person other than a State Road Authority shall construct or carry any cable, wire, pipe, drain, sewer or channel of any kind through, across, under or over any State road, except with the specific consent of the State Road Authority.
