Section 238 in Gauhati Municipal Corporation Act, 1971
238. Power of Commissioner to demolished drains, etc.
- The Commissioner may, by notice, require any person who may construct any new drain, privy, latrine, urinal, absorption bit, disposal work, cesspool or receptacle for filth or refuse without his permission in writing or contrary to his directions or the provisions of this Act, or the rules or bye-laws made thereunder or who may construct, rebuild or open any drain, privy, latrine urinal, absorption pit, disposal work, cesspool or receptacle for filth or refuse, which the Commissioner has ordered to be demolished or stopped or not to be made, to demolish the drain, privy, latrine, receptacle, or to make such alteration therein as he may think fit.
