Section 6(3) in Arunachal Pradesh Heritage Act, 2015
(3)On the expiry of the said period of thirty days, the Authority may after considering the objections and suggestions, if any received by it, make a recommendation to the State Government for declaring such a heritage site(s), any building(s), artifact(s), structure(s), street(s), area(s) and precincts(s) of historic or aesthetic or architectural or cultural or environmental significance and natural feature of environmental significance and sites of scenic beauty including, but not restricted to, a sacred grove, mountains, hills, hillocks, table lands, lakes, rivers, other water bodies and wet lands and the areas adjoining the same, open areas, wooded areas, points walks, rides bridle paths as Heritage Site and thereafter the State Government may by a notification in the Official Gazette declare its intentions on the said recommendations as a heritage sites to be protected under this Act and grade as may be prescribed by regulations.
