Section 35 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
35. Prevention of damage and to repair of State road.
(1)No person shall wilfully or negligently cause or allow any vehicle or animal in his charge to cause any damage to any State road.Explanation. - For the purposes of this section habitual parking of vehicle for repair or for any other purpose, letting animals to graze on State road and keeping animals and poultry to stay on the State road land shall be deemed to be act causing damage to the State road.)(2)No person shall wilfully or negligently damages state road by cutting hills side or valley side slopes.(3)(a)wherein contravention of Section 35(1) and 35(2), any damage has been caused to any State road, the State road authority shall have the damage repaired and the expenses involved, together with 15% overheads departmental charges, shall without prejudice to any other action that may be taken against the person responsible for the contravention of section 35(1) and 35(2), be recovered from him in accordance with the procedure prescribed under section 27 in so far as that procedure is applicable.(b)Failing to comply section 35(3)(a) shall be punishable with imprisonment not exceeding three months with the payment of penalty as determined under section 35(3)(a).Chapter - VII Offences, Penalties and Procedure
