Section 14(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(2)Should any building or any other structure or apparatus lie within the area between the building line and in the middle of the State road before commencement of restriction, the State Road Authority shall, whenever such structure has been either entirely or in part taken down or burnt down or has fallen down, by notice, require such structure or part, when rebuilt, to be set back to the building line.
