Section 312 in Gauhati Municipal Corporation Act, 1971
312. Use of municipal markets.
(1)No person, shall without the general or special permission, in writing of the Commissioner, sell or expose for sale any animal or article in any municipal market.(2)Any person contravening the provisions of sub-section (1), and any animal of article exposed for sale by such person may be summarily removed from the market by or under the orders of the Commissioner or any employee of the Corporation authorised by the Commissioner in this behalf.
