Section 22(1) in Assam Town and Country Planning Act, 1959
(1)The State Government may from time to time, after making assessment as to the needs of the localities situated within the areas of different development authorities of the State, make rules prescribing the minimum width for different classes of public streets according to the nature of, the traffic likely to be carried there, the localities in which they are situated, the heights up to which buildings abutting thereon may be erected and other similar considerations including,-(i)land sub-division and layout of public street;(ii)street lanes and setting back of buildings from the regular line Of the street.
