Section 371 in Gauhati Municipal Corporation Act, 1971
371. Alteration or demolition of street made in breach of section 370.
(1)If any person lays out or makes any streets referred to in section 370, without or otherwise than in conformity with the orders of the Standing Committee, the Commissioner may, whether or not the offender be prosecuted under this Act, by notice require, -(a)The offender to show cause by a written statement signed by him and sent to the Commissioner on of before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Corporation and if such alteration be impracticable why such street should not be demolished, or(b)The offender to appear before the Commissioner either personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.(2)If any person on whom such notice is served fails to show cause to the satisfaction of the Commissioner why such street should not be so altered or demolished, the Commissioner may pass an order directing the alteration or demolition of such street with the approval of the Standing Committee.
