Section 24 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
24. Prevention of unauthorized occupation of State road.
(1)No person shall occupy any State road or part of a State road for purpose other than traffic or do any act which involves any of the activities mentioned in Section 2(7).(2)The State Road Authority may, with due regard to the safety and convenience of traffic and subject to such conditions as may be imposed and rules as may be prescribed by the State Government and on payment of such rent or other charges as may be prescribed under such rules, permit any person :-(a)to place a movable encroachment on any State road in front of any building owned by him or make a movable structure overhanging the State road;(b)to put up a temporary owning or tent, pandal or other similar erections or a temporary stall or scaffolding on any State road ; or(c)to deposit or cause to be deposited building materials, goods for sale or other articles to on any State road , or(d)to make temporary excavation, for carrying out any repairs or improvements to adjoining buildings:Provided that no such permission shall be deemed to be valid beyond a period of one year at a time unless expressly renewed by the State Road Authority.(3)The permission so granted shall clearly specify the date up to which the person is authorized to occupy the State road land, the purpose for which occupation is authorized and the exact portion of the State road permitted to be occupied, and shall also be accompanied by a plan or sketch of that portion of the State road, if necessary.(4)The person in whose favour, such a permission has been given shall produce the permit for inspection whenever called upon to do so by any State road official and shall at the end of the period prescribed in the permit release the land occupied by him after restoring it to the same state as before occupation by him.(5)The State Road Authority shall maintain a complete record of all such permissions issued, and shall also cause a check-up to be made in every case on the expiration of the period up to which occupation has been authorized to ensure that the land has actually been vacated.
