Section 263(2) in Gauhati Municipal Corporation Act, 1971
(2)For the purpose of efficiently draining any building or land the Commissioner may be notice in writing -(a)Require any courtyard, alley or passage between two or more buildings to be paved by the owner or part owner of such buildings with such materials and in such manner as may be approved by the Commissioner; and(b)Require such paving to be kept in proper repair.
