Section 363(1) in Gauhati Municipal Corporation Act, 1971
(1)If any part of a building abutting on a public street is within the regular line of that street, the Commissioner may, whenever it is proposed -(a)To repair, rebuild or construct such building or to take down such building to an extent exceeding one-half thereof above the ground level, such half to be measured in cubic meter, or(b)To repair, remove, construct or reconstruct or make any additions to, or structural alteration, of any portion of such building, which is within the regular line of the street;by an order which he issues concerning the additions to, rebuilding, construction, repair or alternations of such building, require such building to be set back to the regular line of the street.
