Section 24(2) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(i)Classification of both land and ecological Sites and the uses of various areas and purposes ;(ii)the prohibition and restriction of the entry into special place and the control of activities within such areas;(iii)the procedures and safeguards of any kind of use, development or occupation of the land and natural resources;(iv)the sign, plaques and marks to be placed at a special place;(v)determining measures including financial incentives to encourage the identification, preservation and protection of such land and ecological sites and ;(vi)any other matters or thing necessary in the larger interest of the general public or incidental to the provision of this Act.
