Section 15(5) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(5)When the State Road Authority refuses the permission, the reason thereof shall be recorded and communicated to the applicant;Provided that nothing contained therein shall debar a person from making a fresh application after rectifying the defect on account of which such permission was refused, and the State Road Authority shall consider the application; afresh and pass an order thereon.
