Section 292 in Gauhati Municipal Corporation Act, 1971
292. Power to restrict or prohibit sale of food or drink.
- When the city or any part thereof is visited of threatened by an outbreak of any dangerous disease, the Commissioner, may public notice, restrict in such manner or prohibit for such period as may be specified in the notice, the sale or preparation of any article of food or drink for human consumption specified in notice or the sale of any fish or fish of any animals or birds so specified.
