Section 344(3) in Arunachal Pradesh Municipal Act, 2007
(3)Notwithstanding anything contained in this Act, the Chief Municipal Executive Officer/ Municipal Executive Officer may while granting permission under this chapter, specify such special conditions relevant to each case, regarding disposal of solid, liquid or gaseous wastes or for parking of vehicles or for loading or unloading of goods or for abatement of nuisance of any kind whatsoever as he deems fit.
