Section 2(7) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(7)'Encroachment' means occupation of any state road or part thereof, for the purposes other than traffic and act which causes damage to the state road or any part, thereof, and includes ;(a)Erection of a building or any other permanent or temporary structure, balconies, porches, facades or projections on, over or overhanging the state road land ;(b)Occupation of State road land beyond the prescribed period, if any, for stacking building materials or goods of any other description, dumping of earth, trees, bamboos or any material as to reduce the road width, for exhibiting article for sale, for erecting poles, tents, pandals, awnings, arches, platforms, rostrums, hoardings, display boards, statues, monuments of all kinds, steps, ramps and other similar erections or for parking vehicle or stabling domestic animals and poultry and cultivation of any kind including horticulture or for any other purposes ;(c)Excavation or embankment of any sort made or extended on any state road land; and dumping of waste and filthy material which may cause hygienic and environmental hazards, letting of waste and polluted water or other effluents into the state road and using the state road for bathing, washing, watering and defecation ;
