Section 7(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)The State Road Authority may, on its own accord or if expressly requested by the competent authority, shall, subject to the other provisions of this Act and such rules as may be framed by the State Government for this purpose, prepare and submit to the competent authority for, sanction, a detailed scheme for the construction of a new State road or re-alignment or improvement of, or repairs to, an existing one or part thereof.
