Section 368 in Arunachal Pradesh Municipal Act, 2007
368. Power to prevent use of premises for specified purpose in particular area for environmental reasons.
(1)The Municipality may give notice of its intention to declare that in any area specified in the notice, no person shall for environmental reasons stated therein use any premises for any purpose specified in the notice.(2)Any objection to any such notice shall be received within a period of thirty days from the date of the notice.(3)The Municipality shall consider all objections received within the period as aforesaid, giving any person affected by the notice an opportunity of being heard and may thereupon make a declaration in accordance with the notice under sub-section (1) with such modifications, if any as it may thinks fit.(4)Every such declaration shall be published in the manner provided by regulations and shall take effect from the date of such publications.(5)No person shall in any area specified in the declaration published under sub-section(4)use any premises for any purpose specified in the declaration and the Chief Municipal Executive Officer/ Municipal Executive Officer shall have the power to stop such use of any such premises by such means as he may consider necessary.(6)The Municipality shall ensure that such declaration is in conformity with the provisions of any land use plan in force in the municipal area under any State law regulating such use.Chapter - XXXVIII Municipal Licences
