Section 38 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
38. Penalty for contravention of restrictions relating to access or erecting any building etc.
- Whoever erects, re-erects, alters or extends any building structure or makes any excavation or construct any means of access to or from State road or does any other work in contravention of section 14(1), section 15(1) and section 17(3) shall be punishable :-(a)with fine which may extend to fifty thousand rupees (Rs. 50,000) ; and(b)with further fine which may extend to five thousand rupees (Rs. 5000) for each day after such conviction during which the offending structure or work is not removed, demolished or cleared and the site not restored to its original condition.
