Section 37 in Arunachal Pradesh Urban and Country Planning Act, 2007
37. Power to stop unauthorized development and requisition of Police.
(1)Where any development of land as described in Section 35 is being carried out but has not been completed, the Local Planning Authority may serve on the owner and the person carrying out the development a notice requiring the development of land to be discontinued from the time of the service of such notice.(2)where such notice has been served, the provisions of sub-sections (4) and (5) of section 36 shall apply with such modification as may be necessary:Provided that provisions of clauses (a) of sub-section (3) of section-36 shall not apply and in spite of the filing of an application for permission for development or an appeal as provided in sub-section (2) of section 36, the notice shall continue to have full effect.(3)Any person, who continues to carry out the development of land, whether for himself or on behalf of the owner or any other person, after such notice has been served shall be punishable with a fine which may extend to twenty thousand rupees, and when the non-compliance is a continuing one, with a further fine which may extend to five hundred rupees for every day after the date of the serving of the notice during which the non-compliance has continued or continues or imprisonment of three months period from date of conviction for the first commission of the offence or both.(4)If such notice is not complied forthwith the Local Planning Authority or such officer of the Local Planning Authority, who may be authorized in this behalf, may requisition any police officer to remove such person and all assistants and workmen from the land at any time after the service of such notice and such police officer shall comply with the requisition accordingly.(5)After the requisition under sub-section (4) has been complied with, the Local Planning Authority or such officer of the Local Planning Authority who may be authorized in his behalf, may if he thinks fit, depute by a written order, a police officer or any officer or employee of the Local Planning Authority to watch the land in order to ensure that the development is not continued,(6)Where a police officer or an officer or employee of the Local Planning Authority has been deputed under sub-section (5) to watch the land, the cost of such deputation shall be paid by the person at whose instance such development is being continued or to whom notice under sub-section (1) was given and shall be recoverable from such person as arrears of land revenue.
