Section 359(1) in Arunachal Pradesh Municipal Act, 2007
(1)No roof, verandah, pandal or wall or a building or no shed or fence shall be constructed or reconstructed of cloth, grass leaves, mats or other inflammable materials except with the permission, in writing, of the Chief Municipal Executive Officer/ Municipal Executive Officer, nor shall any such roof, verandah, pandal, wall shed or fence, constructed or reconstructed in any year, be retained in a subsequent year except with the fresh permission obtained in this behalf.
