Section 435(4) in Arunachal Pradesh Municipal Act, 2007
(4)On an application in writing of the Chief Municipal Executive Officer/ Municipal Executive Officer or any other officer, not below the rank of an officer authorized in this behalf by the Chief Municipal Executive Officer/ Municipal Executive Officer under sub-section (3), any police officer above the rank of a constable shall arrest any person who is violation of the order referred to in sub-section (1) of section 350 commences the erection of a building or execution of any work referred to in that subsection or carries on such erection or such execution.P. General provisions
