Section 12 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
12. Standard width of State Roads.
(1)The State Road Authority may, with the prior approval of the State Government, prescribe a standard width for any State road under its charge or adopt the relevant standard prescribed for hill areas by the Indian Roads Congress specifications.(2)The standard width of State road may be same throughout the length or different in reach wise according to local needs.(3)When a State Road Authority proposes to prescribe a standard width in respect of any State Road or a portion thereof, it shall issue notification and invite objections, if any, to be submitted to it within 60 days of the date of issue of such notifications.(4)The notification shall also be published in local dialect in the locality where the State road is situated, and in addition, copies of the notification shall be served to all Gram Panchayat along the State road, for wide publicity.(5)All objections received within the prescribed period shall be taken into account and considered on merit by the State Road Authority before finalizing its proposal for submission to the State Government.(6)The State Government may reject or sanction the proposal with or without modification. The decision of the State Government regarding the objections or suggestions mentioned above shall be final and conclusive.(7)When the State Government's order sanctioning the proposal with or without modification has been issued, the State Road Authority shall cause further publicity to be given to the standard width, as finally approved, in the same manner as prescribed in section 12(4), and the records so published shall thereupon be conclusive proof that the standard width so determined and recorded therein has been correctly determined and recorded.(8)In determining the standard width, the State Road Authority and the State Government shall take into account the requirements of public health and welfare, safety and convenience for all classes of traffic, including pedestrians and cyclists likely to use the State road.(9)The standard width so determined may, at any time, be altered but the procedure for such alterations shall be the same as prescribed for the determination of original standard width.
