The Guwahati Building Construction (Regulation) Act, 2010

_ c l'bb r7ci>cl Registered No. 768/97
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THE ASSAM GAZETTE
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EXTRA ORDINARY
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PUBLISHED BY THE AUTHORITY
T° 135 < [W C T , 12 C T, 2010, 22 W T, 1932 (W )
No. 135 Dispur, Wednesday, 12th May, 2010, 22nd Vaisakha, 1932 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 12th May, 2010
No.LGL.7/2010/10. —  The following Act of the Assam Legislative Assembly which received 
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XVI OF 2010
(Received the assent of the Governor on 29th April, 2010)
THE GUWAHATI BUILDING CONSTRUCTION (REGULATION) ACT, 2010

1022 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 12,20.10
AN
ACT
to provide for development, control, regulate the planning and construction of buildings 
within the Guwahati Metropolitan Area.
Preamble Whereas it is expedient to provide tor the development, control and regulation 
to check the haphazard growth of buildings within the Guwahati Metropolitan Area by 
the authorities concerned and specify the provisions regulating such planning and 
construction of buildings and for matters connected therewith and incidental thereto.
It is herby enacted in the Sixty-first Year of the Republic of India as follows:—
Short title,  
extent and 
commencement
1. (1) This Act may be called the Guwahati Building Construction (Regulation) Act,
2010.
(2) It shall extend to the whole of the Guw ahati Metropolitan Area as notified by 
the State Government.
(3) They shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint.
Definitions 2. In this Act, unless there is anything repugnant in the subject or context,-
(1) “alley” means a public thoroughfare, which affords only a secondary means of 
access to abutting property and not intended for general traffic circulation;
(2) “Apartment” means an apartment as defined under the Assam Apartments No X X | of
(Construction and Transfer of Ownership) Act, 2006; 2007 -
(3) “approved” means approved by the Authority by any officer to whom the power
has been delegated by the Authority;
(4) “Authority” means the Guwahati Metropolitan Development Authority,
Guwahati Municipal Corporation and other Urban Local Body or Panchayat as 
the case may be;
(5) “balcony” means horizontal projection in upper floors to serve as a passage or
sitting out place;
(6) “basement” means the lower storey of building below or partly below the ground
level;
(7) “building” means any construction for whatsoever purpose and of whatsoever
materials and every part thereof, whether used as human habitation or not and 
includes plinth, walls, chimney, telecommunication or other tower, drainage 
work, fixed platforms, verandah, balcony cornice or projection, or part of a 
building on anything affixed thereof nr anv e^rth hanV
 
 
Registered No. 768/97
THE ASSAM GAZETTE
w t w i
EXTRA ORDINARY
W  < f"4  iPTt
PUBLISHED BY THE AUTHORITY
135 12 C T, 2010, 22 ^Tsf, 1932 ( w )
No. 135 Dispur, Wednesday, 12th May, 2010, 22nd Vaisakha, 1932 (S.E.) 
GOVERNMENT OF ASSAM
.  ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 12th May, 2010
No.LGL.7/2010/10. —  The following Act of the Assam Legislative Assembly which received 
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XVI OF 2010
(Received the assent of the Governor on 29th April, 2010)
THE GUWAHATI BUILDING CONSTRUCTION (REGULATION) ACT, 2010

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