Section 14(2) in Arunachal Pradesh Heritage Act, 2015
(2)In case of unlawful damages, neglect, demolition or effecting a major change to the whole or portion of a heritage site, the offender shall forfeit his right to construct any further structure on the protection heritage sites for its development and the removal of the structure already constructed in contravention of the provisions of this Act, regulations or orders made or issued thereunder, shall be at the cost of the owner, lessee or power of attorney holder, as the case may be, or even the builder making the construction.
