Section 11 in Arunachal Pradesh Heritage Act, 2015
11. Declaration of Heritage Building sites in Environmentally Sensitive Areas.
(1)The State Government may declare by a notification that within such areas of Heritage Building sites in environmentally sensitive areas, any class of industries, operations, construction or development activities shall be regulated, or shall not be carried out without certain safeguards.(2)Without affecting the generality of sub-section (1), such safeguards though shall apply ,but not restricted to the following land use such as conversion of land from green uses such as horticulture areas, agriculture, parks, open space, wetlands, grasslands etc. to non green use such as building, location and type of industries carrying out mining, tree felling, tourism activities ground water usages, use of plastic and other non-degradable substance hazardous substances, construction on hill slopes, discharge of effluents, soil waste disposal, noise pollution, traffic development at around or effecting heritage sites.(3)The State Government shall direct the said Heritage Authority to prepare a Master Plan in a time bound manner which will regulate such areas under such plan and other related matters. However, before declaring any area where a heritage building site falls in an environmentally sensitive area, the State Government shall, by notification in the Official Gazette and in newspapers invite suggestions and objections from the public within such period as may be prescribed in the said notice.
