Section 7 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
7. Preparation of Schemes for State Road Development.
(1)The State Road Authority may, on its own accord or if expressly requested by the competent authority, shall, subject to the other provisions of this Act and such rules as may be framed by the State Government for this purpose, prepare and submit to the competent authority for, sanction, a detailed scheme for the construction of a new State road or re-alignment or improvement of, or repairs to, an existing one or part thereof.(2)Such a scheme may provide for :-(a)acquisition of any land and/or property which in the opinion of the State road authority, is considered necessary for its execution ;(b)laying out or relaying out of all or any of the lands so acquired ;(c)diversion or closure of any existing State road or a part of such State road;(d)construction or reconstruction of the roadway including its widening, levelling, bridging, surfacing, swearing, draining, water supply and street-lighting arrangements and planting of roadside trees ;(e)Preparation of a full Resettlement and Indigenous People Development Plan and Mitigate measures for Environmental Impacts ;(f)laying out of foot-paths, cycle tracks and special traffic lanes for any kind or class of vehicles, designing and setting of parking bays and service stations, location of advertisement posts and bill boards, and underground ducts for accommodating telecommunication cables, electric lines ;(g)the lay-out of access roads at suitable distances connecting the highway or the proposed State road with the adjoining properties.
