Section 13(5) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(5)Within three months from the date of publication of the notification under sub-section (3) of section 13, above fixing the standard width or boundaries, building line and control line with respect to any State road, the State Road Authority shall make a map showing the alignment of the State road, the State road boundaries, building and control lines and any other particulars necessary for the purpose of this Act and within two months from the date of making any alternative or additions thereto, cause the said map to be corrected and such map, with the date indicated thereon of the last time it has been corrected shall be kept in the office of the State Road Authority Such map, which shall bear the seal of the State road authority, shall be opened to inspection, and copies of such map shall also be kept for inspection at such other places as may be prescribed by the State Road Authority.
