Section 264 in Gauhati Municipal Corporation Act, 1971
264. Power of access to municipal water works.
- Any municipal sewage or drainage scheme or any municipal water-works may be inspected by a person appointed by the Government in this behalf. The Commissioner or any such person appointed by the Government may at all reasonable times -(a)Enter upon and pass through any land whether within or without the city adjacent to or in the vicinity of such drainage or sewage scheme or such water-works in whomsoever such land may vest; and(b)After giving not less than four days written notice to the occupiers, cause to be conveyed into and through any such land all necessary men, materials, tools and implements.
