Section 335 in Gauhati Municipal Corporation Act, 1971
335. Erection and use of temporary building to be approved by Commissioner.
(1)No building shall be erected for a temporary purpose without the sanction of the Commissioner, or otherwise than in accordance with any bye-laws made in this behalf under this Act.(2)If any building erected for a temporary purpose in not used strictly for such purpose and in accordance with any bye-laws made under this-Act or is erected without the sanction of the Commissioner, the building may be demolished by the Commissioner at the expense of the owner thereof whether he is prosecuted under this Act or not.
