Section 354(1) in Gauhati Municipal Corporation Act, 1971
(1)No person other than the Commissioner or a duly authorised municipal employee shall -(a)Open, break-up, displace, take up or make any alteration in, or cause any injury to the soil or pavement or any wall, fence, posts, chain or other materials, or thing forming part of any street; or(b)Deposit any building materials in any street; or(c)Set up in any street any scaffold or any temporary erection for the purpose of any work whatsoever or any post, bars rails, boards or other thing by way of an enclosure, for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.
