Section 383 in Gauhati Municipal Corporation Act, 1971
383. Prohibition of obstruction or molestation in execution of work.
- No person shall obstruct or molest any person authorised or empowered by or under this Act or any person with whom the Corporation or any of the municipal authorities specified in Section 4 has lawfully contracted, in the execution of his duty or of any thing which he is authorised or empowered or required to do by virtue or in consequence of any of the provisions of this Act or any bye-law or rule made thereunder or in fulfilment of his contract, as the case may be.Public Notices and Advertisements
