Section 275(2) in Arunachal Pradesh Municipal Act, 2007
(2)Any person contravening the provisions of sub-section (1) and any animal or article exposed for sale by such person may, by or under the order of the Chief Municipal Executive Officer/ Municipal Executive Officer, be summarily removed from the market by a police-officer or any officer or other employee of the Municipality authorized by the Chief Municipal Executive Officer/ Municipal Executive Officer in this behalf.
