Section 251 in Gauhati Municipal Corporation Act, 1971
251. Power of Commissioner to affix shafts for ventilation of drain or cess pool.
- For the purpose of ventilating any drain or cesspool, whether vested in the Corporation or not, the Commissioner may, in accordance with bye-laws made in this behalf, erect upon any premises or affix to the outside of any building or to any tree any such shaft or pipe as may appear to him to be necessary.
