Section 266(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)No person shall, after due provision had been made in this respect under the foregoing provisions of this Chapter for the deposit and removal of the same-(a)deposit any rubbish, filth and other polluted and obnoxious matters in any street or on the verandah of any building or on any unoccupied ground alongside any street or on the bank of a water course ; or.(b)deposit any filth or other polluted and obnoxious matter in any dustbin or in any vehicle not intended for the removal of the same ; or(c)deposit rubbish in any vehicle or vessel intended for the removal of filth and other polluted and obnoxious matter.
