Section 177 in Gauhati Municipal Corporation Act, 1971
177. Power of Commissioner in case of contravention.
- If any advertisement be erected, exhibited, fixed or retained in contravention of the previsions of Section 174 the Commissioner may require the owner or occupier of the land, building, wall, hoarding, frame, post or structure or vehicle upon or over or in which the same is erected, exhibited fixed or retained, to pull down or remove such advertisement or may enter any land building, property or vehicle and have the advertisement dismantled, pulled down or removed or specified, defaced or screened.
