Section 6 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
6. Powers to enter for survey in connection with a State Road scheme.
(1)The State Road Authority or any officer not below the rank of Junior Engineer of the Public Works Department/Rural Works Department or local board or group of persons authorized by the State road authority on its behalf may undertake a survey in connection with a State road scheme and may, for this purpose;(a)enter upon any land along with his workmen and surveyors and take measurements and levels on it ;(b)mark such levels, dig or bore into the sub-soil and do all other acts necessary to ascertain whether the land is suitable or not ;(c)set-out the boundaries of the proposed State road by placing marks and cutting trenches ; and(d)cut down and clear any part of a standing crop, fence or jungle in cases where survey cannot be completed, levels, taken or boundaries marked otherwise ;Provided that no person shall enter into any building or any enclosed court or garden attached to a dwelling house without prior consent of occupier.
