Section 14 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
14. Certain works within the Designated Area subject to obtaining of permit.
(1)No person shall enter and carryout any research work, survey soil testing and collection of a part/whole flora and fauna sample from any of the site of designated area without obtaining prior permission for the purpose from the concerned Deputy Commissioner.(2)The Deputy Commissioner or any authorized officer may issue permission to enter in designated area to carry out research work, survey, soil testing and collection of a part/ whole or part of flora and fauna for the research work only.(3)Such permission shall be subject to the following terms and conditions-(a)the application must be made to Deputy Commissioner in such form as may be prescribed.(b)the permit holder must complete the research work within the time specified on the permit and submit a report on the outcome of research work to the permit issuing authority; and(c)the permit holder must deliver possession of all items discovered, any species collected with a report after completion of research work in pursuant to the research permit, to the Deputy Commissioner.Provided that no person shall be granted permission under subsection(3)unless he/she is sponsored by a University, educational institution, company or a Government department.
