Section 388 in Arunachal Pradesh Municipal Act, 2007
388. Management of natural or technological disasters.
(1)As far as possible, the Municipality shall in collaboration with the concerned authorities of the Central Government or the State Government including the meteorological office, shall prepare environmental base maps and impact area diagrams and shall collect other relevant data and shall take necessary steps for erecting installation and other accessories required to mitigate the effects of natural or technological disasters.(2)The Municipality shall organize emergency operations and promote public awareness in relation to disaster management.(3)The Municipality shall take adequate measure to implement the regulations, if any made by the planning and urban development authorities to mitigate earthquake hazards in high seismic zones and to promote citizen awareness in this regard.Chapter - XLI Industrial Townships
