Section 25(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)The State Road Authority may cancel any permission granted under section 24 :-(a)if any rent or charge is not duly paid;(b)if the purpose for which the permission was given has ceased to exist ;(c)in the event of any breach of any terms and conditions of such permission;(d)if the land on which such encroachment has been made is required for any public purpose or such encroachment is causing impediment or danger to traffic.
