Section 412(a) in Gauhati Municipal Corporation Act, 1971
(a)Take, or withdraw from proceedings against any person who is charged with,-(i)Any offence against this Act or any rule or bye-law made hereunder, or(ii)Any offence which affects or is likely to affect any property or interest of the Corporation or the due administration of the Act, or(iii)Committing any nuisance whatsoever;
