Section 15(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)Notwithstanding anything contained in any law for the time being in force, no person shall erect or re-erect any building or structure or make or extend any excavation or alter the level of land by lowering, raising, digging, or filling up, or construct, form or layout any means of access to the State road upon land lying in between the building and the control lines determined in respect of the State road, except with the prior permission of the State road authority.
