Section 12 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
12. Duties of the Land Owners.
- The land owner in respect of an area declared as Designated Area shall -(1)If it is a hill land which is an ecologically fragile and sensitive zone -(a)take all possible measures to prevent probable landslide and destruction of fragile, ecological sensitive zone ;(b)take prior approval of the District Advisory Committee for construction of retaining wall including its design, if he/she proposes to construct retaining wall for protection of the hill from landslide ;(c)shall not undertake construction of any infrastructure on both upper and lower sides of hill slope involving earth cutting and proper muck and disposal plan, without prior approval of the District Advisory Committee ;(d)shall report to the Deputy Commissioner and District Advisory Committee of the District if there is any unnatural fault, crack on the hill slope or sliding of land/ or boulder, Bamboos and trees.(2)If it is an ecologically fagile and sensitive zone, shall take all possible measures to prevent and protect any kind of probable damage and destruction of natural resources and shall report to Deputy Commissioner and District Advisory Committee of the District that of any incident that might lead to degradation of the ecologically fragile site.
