Section 39 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
39. Penalty for unauthorized occupation of State road land.
- Whoever occupies or makes any encroachment on any State road land in contravention under section 24(1) or fails to comply with the notice served on him by section 26(1) for no valid reason, he shall, on conviction be liable to pay :-(a)a fine which may extend to fifty thousand rupees (Rs. 50,000) for the first offence, and(b)with further fine which may extend to a lumpsum penalty of ten thousand rupees (Rs.10,000) plus a daily levy not exceeding one thousand rupees (Rs. 1000) for each day for which the offence continues.
