Section 3 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
3. Prohibition of Damage and destruction in the Designated Area.
- No person shall -(i)indulge in or undertake any earth cutting activities or carry any portion of land which is likely to cause a public nuisance or that is not in the interest of the general public or likely to cause damage to ecological system of the area ;(ii)remove, fill up, dredge or any form of land which may cause damage/ destruction of flora and fauna of the land.(iii)do any such activity which may cause damage or destruction of biodiversity and natural resources of any designated area.
