Section 13 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
13. Power of the Government to stop development and other activities.
- If in the opinion of the Government, any particular area within the meaning of hill and mountain, river, rivulets, lakes and ponds and marshy land, ecologically fragile and sensitive, rich biodiversity and prone to land erosion areas which are not declared as designated area is threatened with destruction by reason of commercial, industries or other developmental activities, the Government may order the stoppage of such activities in whole, in that area and direct the District Advisory Committee to submit report to the Government to stop the developmental activities in the larger interest of public.
