Section 241(b) in Jammu and Kashmir Municipal Corporation Act, 2000
(b)to re-erect :-(i)any building of which more than one-half of the cubical contents above the level of the plinth have been pulled down, burnt or destroyed ; or(ii)any building of which more than one-half of the superficial area of the external walls above the level of the plinth has been pulled down ; or.(iii)any frame building of which more than a half of the number of the posts of beams in the external walls have been pulled down ;
