Section 6(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)The State Road Authority or any officer not below the rank of Junior Engineer of the Public Works Department/Rural Works Department or local board or group of persons authorized by the State road authority on its behalf may undertake a survey in connection with a State road scheme and may, for this purpose;(a)enter upon any land along with his workmen and surveyors and take measurements and levels on it ;(b)mark such levels, dig or bore into the sub-soil and do all other acts necessary to ascertain whether the land is suitable or not ;(c)set-out the boundaries of the proposed State road by placing marks and cutting trenches ; and(d)cut down and clear any part of a standing crop, fence or jungle in cases where survey cannot be completed, levels, taken or boundaries marked otherwise ;Provided that no person shall enter into any building or any enclosed court or garden attached to a dwelling house without prior consent of occupier.
