Section 35(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)No person shall wilfully or negligently cause or allow any vehicle or animal in his charge to cause any damage to any State road.Explanation. - For the purposes of this section habitual parking of vehicle for repair or for any other purpose, letting animals to graze on State road and keeping animals and poultry to stay on the State road land shall be deemed to be act causing damage to the State road.)
