Section 34 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
34. Consent of State Road Authority required to do certain act on State road.
(1)Notwithstanding anything contained in any other law for the time being in force, no person other than a State Road Authority shall construct or carry any cable, wire, pipe, drain, sewer or channel of any kind through, across, under or over any State road, except with the specific consent of the State Road Authority.(2)In giving its consent, the State Road Authority may impose such conditions as it may be necessary and may also impose a rent or other charge for any land forming part of the State road occupied by or applied for the proposed work.(3)If any person constructs or carries out any work in contravention of Section 34 (1), the State Road Authority may arrange for the removal of such work and restoration of the State road to its former condition in accordance with the provisions of section 26 as if the work constituted an encroachment on the State roads and such expense as the State road authority may incur for this purpose, together with 15% overheads departmental charges thereon, shall, without prejudice to any other action that may be taken against such person, be recovered from him in accordance with the procedure prescribed under section 27 in so far as that procedure is applicable.
