Section 2(d) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(d)"Ecological Sites" means and includes any area within the State of Arunachal Pradesh which is ecologically fragile, sensitive and prone to soil erosion other than the areas notified under forest laws as Reserve Forest, Anchal Reserve Forest, Village Reserve Forest, Community Reserve, Wildlife Sanctuaries, National Parks, Tiger Reserve, Elephant Reserve, Biosphere Reserve and protected Forests but are in existence as :-(i)permanent water source catchment or watershed areas of the locality ;(ii)all along drainage system like river, rivulets, small nallahs, feeding channels, any water bodies like ponds, lakes, swamps and marshy land having potentiality of becoming water sources ;(iii)and area/space having rich Biodiversity of flora and fauna requiring preservation of the locality ;(iv)and any local area having prone to soil erosion requiring adequate protection ;(v)any marshy land, ponds, lakes and swamp;
