Section 24 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
24. Power to make rules.
(1)The State Government may, notification in the Official Gazette, make rules in respect of all or any other matters referred to in section 4.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(i)Classification of both land and ecological Sites and the uses of various areas and purposes ;(ii)the prohibition and restriction of the entry into special place and the control of activities within such areas;(iii)the procedures and safeguards of any kind of use, development or occupation of the land and natural resources;(iv)the sign, plaques and marks to be placed at a special place;(v)determining measures including financial incentives to encourage the identification, preservation and protection of such land and ecological sites and ;(vi)any other matters or thing necessary in the larger interest of the general public or incidental to the provision of this Act.(3)Every rule made under this section shall be laid as soon as may be after it is made, before the Arunachal Pradesh Legislative Assembly while it is in session which may modify the rules as deem fit and proper and if modification is carried by the Arunachal Pradesh Legislative Assembly, the rules shall thereafter have effect in such modified form as the case may be. However, any such modification or amendment shall be without prejudice to the validity of anything previously done under that rule.
