Section 320 in Arunachal Pradesh Municipal Act, 2007
320. Classification of public streets.
(1)Subject to the provision of section 10, the Empowered Standing Committee shall classify all public streets in the municipal area in the following categories :-(a)Category -I - arterial roads.(b)Category-II - sub-arterial roads.(c)Category-III- collector roads,(d)Category-IV - local roads and,(e)Category -V- pedestrian pathways.(2)The classification shall be done with due regard to the traffic rule of the particular public street and the nature and volume of traffic on it, its existing width and abutting land uses :Provided that the different names of public streets, which constitute essential parts of a continuous traffic corridor shall not come in the way of their inclusion in any particular category.(3)The Empowered Standing Committee shall from time to time specify the minimum widths of different categories of public streets with regard to the existing widths of such streets as may be included in such categories :Provided that the minimum width of any public street included in category I or category II or category III or category IV shall be not less than ten meters including the adjoining footpath, if any and that of a public street included in category V shall be not less than six meters :Provided further that such minimum widths may be revised by the Empowered Standing Committee from time to time.(4)The classification of the public streets in different categories may be revised from time to time.
