Section 4(4) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(4)Where under sub-section (2) or sub-section (3) the slum is relocated to a site more than 5 kilometers and such relocation site is unconnected by public transport to the original site, the city/ Urban Area Slum Redevelopment Committee shall ensure adequate public transport arrangements for the convenience of the slum dwellers to reach their places for livelihood.
