Section 327 in Gauhati Municipal Corporation Act, 1971
327. Prohibition of erection or re-erection of buildings without permission.
- No person shall -(i)Erect or re-erect any building; or(ii)Commence to erect or re-erect any building, or(iii)Make any material external alteration to any existing buildings;(iv)Construct or re-construct any projecting portion of a building which the Commissioner is empowered to require to be set back or is empowered to give permission to construct or reconstruct -(a)Unless the Commissioner or the Engineer so empowered has either by an order in writing granted permission or has failed to intimate within the prescribed period his refusal to grant such permission; or(b)After the expiry of one year from the date of the said permission or such longer period as the Commissioner may allow:Provided that nothing in this section shall apply to any work, addition or alteration, which the Corporation may be byelaw declare to be exempted.
