Section 8 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
8. Power to do certain acts for execution of State road Scheme.
- When the competent authority has sanctioned the State road schemes prepared in pursuance of section 7 and provided the necessary fund for its execution, the State road authority shall proceed to carry out the work and may, for this purpose -(a)enter into and perform all such contracts on behalf of the competent authority as may be considered necessary ;(b)make arrangements for the acquisition of the land required under the scheme by outright gift or purchase by agreement with the owner or owners, or failing such agreement, will transfer to State Government for decision on acquisition process.(c)turn, divert or close either temporarily or permanently any existing State road or portion thereof ; and(d)regulate subject to such rules as may be prescribed in this behalf, the kind, number and speed of vehicles using any State road or portion thereof by means of barrier, diversion roads or other means.
