Section 2 in The Guwahati Building Construction (Regulation) Act, 2010
2. Definations:
In this Act, unless there is anything repugnant in the subject or context,-(1)“alley” means a public thoroughfare, which affords only a secondary means of access to abutting property and not intended for general traffic circulation;(2)“Apartment” means an apartment as defined under the Assam Apartments No X X | of (Construction and Transfer of Ownership) Act, 2006; 2007-(3)“approved” means approved by the Authority by any officer to whom the power has been delegated by the Authority;(4)“Authority” means the Guwahati Metropolitan Development Authority, Guwahati Municipal Corporation and other Urban Local Body or Panchayat as the case may be;(5)“balcony” means horizontal projection in upper floors to serve as a passage or sitting out place;(6)“basement” means the lower storey of building below or partly below the ground level;(7)“building” means any construction for whatsoever purpose and of whatsoever materials and every part thereof, whether used as human habitation or not and includes plinth, walls, chimney, telecommunication or other tower, drainage work, fixed platforms, verandah, balcony cornice or projection, or part of a building on anything affixed thereof or any wall earth bank fence or other.
