Section 7(f) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
(f)if the tourism unit operator fails to produce the proof that the structure of the tourism unit has been built in accordance with the building bye-laws made under the provisions of the Arunachal Pradesh Urban and Country Planning Act,2007 (No.3 of 2008) Building bye-laws or under any other local laws in force; and
