Section 15(4) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(4)The State Road Authority shall not ordinarily refuse permission for :(a)the erection of a building or a structure which was in existence on the date on which the restriction under Section 15 (1) came into force, unless such re-erection involves any material alteration to the outside appearance of the building of structure.(b)the re-erection of a building or structure or structure which was in existence on the date on which the restriction under Section 15 (1) came into force, unless such re-erection involves any material alteration to the outside appearance of the building or structure.
