Section 350(1) in Gauhati Municipal Corporation Act, 1971
(1)The Corporation or the Commissioner shall not in respect any street vested in the Government, grant permission to do any act the doing of which without the permission of the Corporation or the Commissioner is punishable under this Act or the rules or bye-laws made thereunder except with the sanction of the Government which may be given in respect of a class of cases generally or in respect of a particular case.
