Section 35(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(3)(a)wherein contravention of Section 35(1) and 35(2), any damage has been caused to any State road, the State road authority shall have the damage repaired and the expenses involved, together with 15% overheads departmental charges, shall without prejudice to any other action that may be taken against the person responsible for the contravention of section 35(1) and 35(2), be recovered from him in accordance with the procedure prescribed under section 27 in so far as that procedure is applicable.(b)Failing to comply section 35(3)(a) shall be punishable with imprisonment not exceeding three months with the payment of penalty as determined under section 35(3)(a).Chapter - VII Offences, Penalties and Procedure
