Section 319(5) in Arunachal Pradesh Municipal Act, 2007
(5)The Municipal Streets Technical Committee shall in order to secure the expeditious, convenient and safe movement of traffic, including pedestrian traffic and suitable and adequate parking facilities on and off the public streets and having regard to :(a)the desirability of securing and maintaining reasonable access to premises,(b)the effect on the amenities of any locality affected and(c)any other relevant matter referred to it by the Municipality.aid, advise and assist the Municipality in the following matters namely :-(i)classification of public streets and specification of width there of,(ii)prescription of regular line of street,(iii)regulation of abutting land uses,(iv)regulation of traffic,(v)designation of on-street parking areas(vi)allocation of rights of way for underground utilities(vii)placement of street furniture,(viii)placement of authorized fixtures on streets such as electric and telegraph poles, post-boxes, telephone junction boxes, sheds for buses and milk booths,(ix)opening of new public streets,(x)permanent or temporary closure of existing public streets,(xi)declaring private streets as public streets and(xii)any other matter that may be referred to it by the Municipality.
