Section 29 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
29. Prevention of obstruction line of sight of persons using State road.
(1)Whenever the State Road Authority is of the opinion that it is necessary for the prevention of danger arising from obstructions of the view or distraction of the attention of persons using any State road, specially at any bend or corner of the State road, it may serve a notice upon the owner or occupier of the land alongside or at the bend or corner of such State road to alter or remove altogether, within such time and in such a manner as may be specified in the notice, the height or character of any existing wall (not being a wall forming part of a permanent structure), fence, hedge, tree, advertisement post, bill board or any other object thereon, so as to eliminate or minimize the apprehended danger.(2)If any person upon whom a notice has been served under Section 29(1), object to comply with any requirement of such notice, he may, within 14 days of its receipt, send to the State Road Authority, his objection in writing stating the reasons thereof.(3)The State Road Authority shall, within 14 days of the receipt of the objection consider the grounds advanced and shall, by order in writing either withdraw the notice or amend or confirm it.(4)If a person is aggrieved by an order issued by a State Road Authority under Section 29(3), he may prefer an appeal within 7 days from the date of such order to the Collector of the district, whose decision in the matter shall be final.(5)If any person fails to comply with the notice served on him under Section 29(1) as amended or confirmed, as the case may be under Sections 29(3) or 29(4), the State Road Authority may take action to alter or remove the object causing obstruction or distraction of view at its own expense and such expenditure together with 15% departmental charges, shall be recovered from such person in accordance with the provisions of section 27 without prejudice to any other action which may be taken against her/him.
