Section 17(4) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(4)The procedure for obtaining the permission of the State Road Authority for this purpose shall be the same as prescribed in Section 15, and in the event of refusal of permission, the applicant shall have the right of making a fresh application to the authority and the right of appeal to the Commissioner/ Secretary,PWD/RWD in the same manner as prescribed in Section 16.
