Section 236(1) in Gauhati Municipal Corporation Act, 1971
(1)The Commissioner may, by notice, require the owner of any building or land to provide move or remove any drain, privy latrine, urinal, absorption pit, disposal work, cesspool, or other receptacle for filth or refuse or provide any additional drains, privies, latrines, urinals, absorption pits, disposal works, cesspools or other receptacles as aforesaid which should in his opinion be provided for the building or land, in such manner and of such pattern as the Commissioner may direct.
