Section 9(2) in Arunachal Pradesh Heritage Act, 2015
(2)The heritage conservation plan may provide for all or any of the following matters namely;(a)regulation for preservation and administration of heritage sites,(b)listing and grading of heritage sites,(c)prescriptions for development control and conservation of heritage sites ;(d)specific design proposals in the case of heritage sites ;(e)specific urban design proposals in the case of heritage sites in order to preserve and protect the character of the areas.(f)proposals for incentives such as tax exemptions, transfer of development rights or acquisition of property, if found necessary, for the protection of the heritage value of such heritage sites, and(g)proposals on a case to case basis, for any relaxation of development control regulation necessary for the protection and enhancement of the heritage value of such heritage sites ; and Provided that all such provisions of heritage conservation plan shall, as far as possible, be in conformity with the Building Bye Laws applicable to the urban areas and the Master Plans. However, in case of any conflict, the heritage conservation plans shall take prevails over the building bye laws and other planning and land revenue rules and regulation.(h)Such other matter as may be deemed necessary.
