Section 10(5) in Arunachal Pradesh Heritage Act, 2015
(5)When the Authority comes to the conclusion that a listed heritage site is not being maintained properly or that such site needs repairs, the Authority shall serve a notice on the owner, lessee or power of attorney holder, as the case The Arunachal Pradesh Extraordinary Gazette, July 25, 2017 5 may be, to maintain the heritage properly or to repair the site within thirty days of the service of the notice and such steps as to carry out the necessary repairs and recover the cost may be and if the latter fails to make the payment, the amount shall be recoverable by the Government as arrears of land revenue.
