Section 331(2) in Gauhati Municipal Corporation Act, 1971
(2)The Commissioner may refuse permission to erect or re-erect any building -(a)If the plan and specifications submitted with the application show that such building is not in accordance with a development scheme sanctioned under section 324 or with any provision of this Act, or any rule or by-law made thereunder or any provision of any law for the time being in force; or(b)If in his opinion the erection or re-erection of such building would be a nuisance or injurious to the inhabitants of the neighbourhood or to the public; or(c)Unless and until any plans, specification or particular called for by him are supplied; or(d)If the proposed building would be an encroachment upon Government or municipal land; or(e)If the site of such building does not about on a street or a projected street or if there is no access to such building from any such street by a passage or path way appertaining to such site.
