Section 302 in Gauhati Municipal Corporation Act, 1971
302. Stacking or collecting inflammable materials.
- The Municipal Commissioner may by public notice prohibit in any case where such prohibition appears to him to be necessary, for the prevention of danger to life or property, the stacking or collecting of wood, dry grass, straw or other inflammable materials or the placing of mats, bamboos, timber or thatched huts or the lighting of fires in any place which may be specified in the notice.
