Section 7(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(2)Such a scheme may provide for :-(a)acquisition of any land and/or property which in the opinion of the State road authority, is considered necessary for its execution ;(b)laying out or relaying out of all or any of the lands so acquired ;(c)diversion or closure of any existing State road or a part of such State road;(d)construction or reconstruction of the roadway including its widening, levelling, bridging, surfacing, swearing, draining, water supply and street-lighting arrangements and planting of roadside trees ;(e)Preparation of a full Resettlement and Indigenous People Development Plan and Mitigate measures for Environmental Impacts ;(f)laying out of foot-paths, cycle tracks and special traffic lanes for any kind or class of vehicles, designing and setting of parking bays and service stations, location of advertisement posts and bill boards, and underground ducts for accommodating telecommunication cables, electric lines ;(g)the lay-out of access roads at suitable distances connecting the highway or the proposed State road with the adjoining properties.
