Section 355 in Gauhati Municipal Corporation Act, 1971
355. Ground floor, doors, etc. not to open outwards on streets.
- The Commissioner may at any time by notice require the owner of any premises on the ground floor of which any door, gate, bar or window opens outwards upon a street or upon any land required for the improvement of a street in such manner as to obstruct, in the opinion of the commissioner, the safe or convenient passage of the public along such street, to have the said door, gate, bar or window altered so as not to open outwards.
