Section 24(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(2)The State Road Authority may, with due regard to the safety and convenience of traffic and subject to such conditions as may be imposed and rules as may be prescribed by the State Government and on payment of such rent or other charges as may be prescribed under such rules, permit any person :-(a)to place a movable encroachment on any State road in front of any building owned by him or make a movable structure overhanging the State road;(b)to put up a temporary owning or tent, pandal or other similar erections or a temporary stall or scaffolding on any State road ; or(c)to deposit or cause to be deposited building materials, goods for sale or other articles to on any State road , or(d)to make temporary excavation, for carrying out any repairs or improvements to adjoining buildings:Provided that no such permission shall be deemed to be valid beyond a period of one year at a time unless expressly renewed by the State Road Authority.
