Section 18(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)The State Road Authority may, if it considers diversion is essential in the interest of safety or convenience of traffic, shall have the right to regulate or divert any existing right of access to State road in the manner specified hereinafter :Provided that any existing right of access shall not be diverted until alternative access has been provided.
