Section 3 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
3. Declaration of State road.
- The State Government may, by notification in the Official Gazette, declare any road, way or land appurtenant thereto to be a State road and classify it as :(a)State Highway (SH),(b)Major District Road (MDR),(c)Other District Road (ODR),(d)Rural Roads (RR)(e)Village Road (VR).(Classification)Explanation : For the purpose of classification of State road under this section, the following guidelines shall be adopted ;State Highway : Main trunk or arterial roads of a State connecting up with the National Highways or State Highways of adjacent States or Arterial roads linking the district headquarters and important cities of the State and ring road of cities and towns.Major District Road : Roads traversing each district serving the areas of production and markets, connecting the district with each other, or with National Highway, or important navigational route with high order of traffic and ring road of cities and towns.Other District Road : Roads traversing each district serving the areas of production and markets connecting the district with each other or with National Highway or important navigational route with low order of traffic.Rural Roads : Road connecting villages or cluster of villages with for Commercial, Agricultural activities.Village Road : Road connecting the various road within a village or cluster of villages for commercial and agricultural activities.
