Section 273(3) in Gauhati Municipal Corporation Act, 1971
(3)The Commissioner may, if he is of opinion that the existence of such factory, workshop or trade premises in any place is objectionable by reason of the density of the population of the neighbourhood thereof, or is a nuisance to the inhabitants of the neighbourhood, direct that the factory, workshop or trade premises be shifted to any other place suitable for the purpose:Provided that the cost of such shifting shall be borne by the Corporation.
