Section 32 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
32. Restriction of traffic where State road is temporarily closed.
- Where, in pursuance of Section 8(c) and 8(d) or in exercise of the powers under Section 30 or Section 31, the State Road Authority desires to temporarily close any State road or part of it to traffic or to restrict or regulate traffic thereon in any manner, it shall request the authority authorized to control traffic under any law in force, to enforce the restrictions in the said manner.
