Section 293(1) in Gauhati Municipal Corporation Act, 1971
(1)In the event of the city or any part thereof being visited or threatened by an outbreak of any dangerous disease among the inhabitant thereof or of any epidemic disease among any animals therein the Commissioner if he thinks that the other provisions of this Act and the provisions of any other law for the time being in force are in sufficient for the purpose, may, with the previous sanction of the Corporation-(a)Take such special measures; and(b)By public notice, give such directions by be observed by the public or by an class or section of the public, as he thinks necessary to prevent the outbreak or spread of the disease;Provided that where in the opinion of the Commissioner immediate measures are necessary, he may take action without such sanction as aforesaid and if he does so, shall forthwith report such action to the Corporation.
