Section 14 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
14. Restriction on land use between State road boundary and building line.
(1)Notwithstanding anything contained in any other law for the time being in force, it shall be unlawful for any person except with prior permission from the State Road Authority or any designated person working on behalf of State Road Authority :(a)to construct or layout any means of access to or from a State road ;(b)to erect or re-erect or extend any building or any kind of structure ;(c)to make any excavation ; or(d)to construct, form or layout any works, upon land between the State road boundary and the building line determined in respect of the State road under section 13 :Provided, however, that these restrictions shall not apply to any works necessary for the repair, renewal, enlargement or maintenance of any sewer, drain, electric line, pipes, ducts or any other apparatus, constructed in or upon the land before the date of commencement of restriction or, with the consent of the State Road Authority, on or after that date.(2)Should any building or any other structure or apparatus lie within the area between the building line and in the middle of the State road before commencement of restriction, the State Road Authority shall, whenever such structure has been either entirely or in part taken down or burnt down or has fallen down, by notice, require such structure or part, when rebuilt, to be set back to the building line.(3)Any temporary structure that has existed between building line and middle of the State road before issue of notification on the matter shall not be converted into permanent structure.
