Section 34(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(3)If any person constructs or carries out any work in contravention of Section 34 (1), the State Road Authority may arrange for the removal of such work and restoration of the State road to its former condition in accordance with the provisions of section 26 as if the work constituted an encroachment on the State roads and such expense as the State road authority may incur for this purpose, together with 15% overheads departmental charges thereon, shall, without prejudice to any other action that may be taken against such person, be recovered from him in accordance with the procedure prescribed under section 27 in so far as that procedure is applicable.
