Section 13 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
13. Fixation of building lines and control lines.
(1)The State Road Authority may, with the prior approval of the State Government, determine and fix building lines and control lines in respect of any State road or part of a State road in its charge along one or both sides of the State road.(2)Having regard to the situation or the requirement of a State road or the condition of the local area through which a State road passes, it shall be lawful for the State Government:(a)to fix a uniform width or with different in reach wise between boundary line and building line or between building line and control line.(3)When State road authority proposes to determine a building and a control line in respect of the State road, the same procedure shall, as far as applicable, be followed as prescribed under section 12(1) for the prescription of standard width.(4)The building and control lines as finally determine shall be demarcated on the ground by distinctive stones or other suitable marks which may be painted with different colours and serially numbered.(5)Within three months from the date of publication of the notification under sub-section (3) of section 13, above fixing the standard width or boundaries, building line and control line with respect to any State road, the State Road Authority shall make a map showing the alignment of the State road, the State road boundaries, building and control lines and any other particulars necessary for the purpose of this Act and within two months from the date of making any alternative or additions thereto, cause the said map to be corrected and such map, with the date indicated thereon of the last time it has been corrected shall be kept in the office of the State Road Authority Such map, which shall bear the seal of the State road authority, shall be opened to inspection, and copies of such map shall also be kept for inspection at such other places as may be prescribed by the State Road Authority.
