Section 33 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
33. Procedure to be followed when State road authority wishes to close any State road permanently.
(1)Where, in pursuance of Section 8(c) or in exercise of Section 30 State Road Authority desires to permanently close down any State road or part thereof, it shall give notice of its intention so to do in the Official Gazette, and shall cause further publicity to be given to the notice in the manner prescribed under Section 12(4).(2)The notice shall indicate the alternative route, if any, which is proposed to be provided or which may already be in existence, and shall also invite objections if any, to the proposal to be submitted within such time as may be specified.(3)The State Road Authority shall finalize its proposal to close down any State road or part of it after considering the objections, if any, received within the specified time, and shall submit the final proposal to the State Government for approval together with such objections, as may have been received against the proposal.(4)The State Government may either approve the proposal, with or without modifications, or reject it.(5)When the State Government has approved the proposal, it shall publish its orders in the Official Gazette.(6)When the orders of the State Government have been published in the Official Gazette, the State Road Authority shall arrange for further publicity to be given to the orders in the manner prescribed under Section 12(4) and the State road or part thereof shall then be closed.
