Section 299(1) in Gauhati Municipal Corporation Act, 1971
(1)No person shall -(a)In any public street or public place -(i)Case himself; or(ii)Loiter, or beg importunately, for alms or(iii)Expose or exhibit, with the object of exciting charity, any deformity or disease or any offensive sore or; wound; or(iv)Carry meat exposed to public view; or(v)Picket animals, or collect carts; or(vi)Being engaged in the removal of rubbish, filth or other polluted and obnoxious matter wilfully or negligently permit any portion thereof to spill or fall, or neglect to sweep away or otherwise effectually to remove any portion thereof to spill or fall, or neglect to sweep away or otherwise effectually to remove any portion thereof which may spill or fall in such street or place; or(vii)Without proper authority affix upon any building, monument, post, wall, fence, tree or other thing, any bill, notice or other document; or(viii)Without proper authority deface or write upon or otherwise mark any, building, monument, post, wall, fence tree or other thing; or(ix)Without proper authority remove, destroy, deface or otherwise obliterate any notice or other document put up or exhibited under this Act or the rules or bye-laws made thereunder; or(x)Without proper authority displace, damage, make any alteration in, or otherwise interfere with pavement, gutter, storm water-drain, flags or other materials of any such street, or any lamp bracket, direction, post, hydrant or water pipe maintained by the Corporation in any such street or place or extinguish a public light, or(xi)Carry rubbish, filth or other polluted and obnoxious matter at any hour prohibited by the Commissioner by public notice, or in any pattern of cart or receptable, which has not been approved for the purpose by the Commissioner or fail to close such cart receptable when in use; or(b)Carry rubbish, filth or other polluted and obnoxious matter along any route in contravention of any prohibition made in this behalf by the Commissioner by public notice; or(c)Deposit, or cause or permit to be deposited earth or materials of any description or any rubbish or polluted and obnoxious matter in any place not intended for the purpose in any public street or public place or waste or unoccupied land under the management of the Corporation; or(d)Make any grave or burn or bury corpse at any place not set apart for such purpose; or(e)At any time or place at which the same has been prohibited by the Commissioner by public or special notice, beat a drum or tom-tom, or blow a horn or trumpet, or beat any utensil, or sound any brass or other instrument, or play any music; or(f)Disturb, the public peace or others by singing, screaming or shouting, or by using any apparatus for amplifying or reproducing the human voice, such as a magaphone or a loudspeaker; or(g)Let lose any animal so as to cause, or negligently allow any animal to cause injury, danger, alarm or annoyance to any person; or(h)Save with the written permission of the Commissioner or the Medical Officer of Health as the case may be and in such manner as he may authorise, store or use night-soil, cow-dung, manure, rubbish or any other substance emitting in offensive smell; or(i)Use or permit to be used as a latrine any place not intended for that purpose.
