Section 43 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
43. Cognizance of offences.
- No court except the Court of Judicial Magistrate First Class shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by a State Road Authority.Chapter-VIII Survey of State Road Lands and State Road Boundaries for Preparation of Authoritative Plans
