Section 17 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
17. Declaration of limited access State road.
(1)The State Road Authority may, with the approval of the State Government, declare a State road or any portion of it to be a limited access State road.(2)When a State Road Authority proposes to make any such declaration under Section 17(1), the same procedure, as applicable, shall be followed as prescribed under Section 12(1) to 12 (9) for the prescription of standard widths.(3)It shall be unlawful for any person to layout a new means of access to a limited access State road for vehicles or pedestrians except with the specific permission of the State Road Authority.(4)The procedure for obtaining the permission of the State Road Authority for this purpose shall be the same as prescribed in Section 15, and in the event of refusal of permission, the applicant shall have the right of making a fresh application to the authority and the right of appeal to the Commissioner/ Secretary,PWD/RWD in the same manner as prescribed in Section 16.(5)When any State road or part of it has been declared to be a limited access State road, the State Road Authority shall, within six months of the final publication of the declaration; prepare a plan of such State road or part showing the points of access for in accordance with Section 9(3).(6)A plan so prepared shall be available for inspection by the public in the office of the State Road Authority free of charge at all reasonable times, and copies of it shall be made available to any member of the public on application to the State Road Authority and on payment of such reasonable cost as may be prescribed.
