Section 158 in The Jammu and Kashmir Panchayati Raj Rules, 1996
158. Sanitation conservancy and drainage.
(1)No person shall deposit or store or cause to be deposited or stored filth, manure, rubbish, refuse, garbage, night soil, carcasses or other offensive or putrid matter on any land within 50 metres of a public place, street, lane, place of worship, well or tank, otherwise than in places marked for the same by the Halqa Panchayat in suitably sized pits atleast 4 feet deep with a covering of 12 ft. earth all over so as to prevent effectively odour, nuisance, fly breeding and unsightly appearance. The pits shall be at sites appointed by the Halqa Panchayat for the purpose, and shall be within easy reach of the house from which collections are brought.(2)A Halqa Panchayat may by notice require the owner or the occupier of a building or land, which has for any reason been abandoned or neglected and is likely to become a public nuisance or to impair the health, safety and convenience of the inhabitants of the surrounding area, to secure and enclose the same within one month from the date of the receipt of the notice.(3)For the convenience of ladies, a Halqa Panchayat shall reserve some suitable places for defecation and fix time both in the morning and evening. The time so fixed shall not be less than two hours in the morning and two hours in the evening.(4)A Halqa Panchayat shall change such place and time in accordance with the season of the year.(5)During the time so fixed no male person shall be allowed to go towards the places reserved for ladies.(6)Without written permission of the Halqa Pancahayat no one shall be allowed to carry on dyeing and tanning of skins within 220 metres of the Abadi or 50 metres of any public place.(7)Dyeing and tanning of skins shall be carried out in an enclosure whose wall will be atleast 6 ft. high.
