Section 18(3) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(3)If any Authorized Officer fails to inform the Competent Authority about the encroachment or illegal construction as the case may be or if the competent Authority knowingly omits to take action against such encroachment or illegal construction therein, or a police officer responsible to provide assistance for removal of such encroachment or demolition of such illegal structure does not provide adequate protection and support, he shall be punished with a simple imprisonment which may extend to three years or with fine which extend to fifty thousand rupees or with both.
