Section 15(6) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(6)In the event of not passing any order by the Authority even on the expiry of six months after an application has been made to the State road authority as required under Section 15(1) or provision to Section 15(5), permission shall be deemed to have been given without the imposition or any condition.Provided that no such permission shall be presumed to have been granted if the application is for construction, formation or laying out of any means of access.
