Section 346 in Gauhati Municipal Corporation Act, 1971
346. Removal of Building materials from any premises may be required.
- If it appears to the Commissioner that any tiler, stones, rafters, building materials or debris of building materials are stored collected in or upon any premises in such quantity or bulk or in such a way as to constitute a harbourage or breeding place for rats or other vermin or is otherwise a source of danger or nuisance to the occupiers of the said premises or to persons residing in the neighbourhood thereof, the Commissioner may by written notice require the owner of such premises, or the owner of the materials or debris so stored or collected therein, to remove or dispose of the same or to take such order regarding the same as may, in the opinion of the Commissioner, be necessary or expedient to abate the nuisance or prevent a recurrence thereof.
