Section 29(5) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(5)If any person fails to comply with the notice served on him under Section 29(1) as amended or confirmed, as the case may be under Sections 29(3) or 29(4), the State Road Authority may take action to alter or remove the object causing obstruction or distraction of view at its own expense and such expenditure together with 15% departmental charges, shall be recovered from such person in accordance with the provisions of section 27 without prejudice to any other action which may be taken against her/him.
