Section 10(3) in Arunachal Pradesh Heritage Act, 2015
(3)The owners, lessee and power of attorney holders of listed heritage sites shall not carry out development on heritage sites nor shall they demolish, alter or add to it or undertaken repairs thereof, without the prior permission of the Authority. Such permission may be refused or granted as they may be based on the findings of the inspections carried out by the Authority or any officers authorized the Authority.
