Section 74 in Assam Town and Country Planning Act, 1959
74. Power of the Authority to make bye-laws.
(1)The Authority shall have power to make bye-laws in respect of the matters enumerated under this section and not inconsistent with the rules made by the State Government-(i)[ zoning regulations prescribing the type or description of building which may or may not be, and the purpose for which a building may or may not be created, in any prescribed area or areas, [Clauses (i), (ii) and (iii) deleted and the remaining clauses (iv), (v), (vi) and (vii) are renumbered as (i), (ii), (iii), and (iv) by section 4 of Assam Act No. 17 of 2012.](ii)regulation and display of advertisement in the interest of amenity, aesthetic, or public safety.(iii)regulations in any manner not specifically provided for in this Act, the erection of any enclosure, wall, fence, tent or other structure on any land within the limits of the authority.(iv)time and place and transaction of business of the meetings of the Authority.](2)The power to make bye-law under this Act shall be subject to the conditions of previous publication.(3)No such bye-law shall come into force until it is approved by the State Government.(4)The State Government may cancel their confirmation of any such bye-law and thereupon the bye-law shall cease to have effect.
