Section 352(1) in Arunachal Pradesh Municipal Act, 2007
(1)Notwithstanding anything contained in this Act or the rules made there-under or in any other law for the time being in force, any person who being responsible by himself or by any other person on his behalf so constructs or attempts or conspires to so construct any new building or additional floor or floors of any building, in contravention of the provisions of this Act or the rules made there-under, as endangers or is likely to endanger human life or any property of the Municipality whereupon the water supply, drainage or sewerage of the road traffic is disrupted or is likely to be disrupted or is likely to cause a fire hazard shall be punishable with imprisonment of either description for a term which may extend for five years and also with fine which may extend to fifty thousand rupees.Explanation. - "Person" shall include an owner, occupier, lessee, mortgagee, consultant, promoter or financier or a servant or agent of an owner, occupier, lessee, mortgagee, consultant, promoter or financier who supervises or cause the construction of any new building or additional floor or floors of any buildings as aforesaid.
