Section 198 in Jammu and Kashmir Municipal Corporation Act, 2000
198. Building and private streets not to be erected or constructed over drains or water works without permission.
(1)Without the written permission of the Commissioner no private street, shall be constructed and no building, wall, fence or toher structure shall be erected on any municipal drain or on any water works constructed or maintained by or vested in the Corporation.(2)If any private street be constructed or any building, wall, fence or structure erected on any drain or water works as aforesaid without the written permission the Commissioner may remove or otherwise deal with the same as he may think fit.(3)The expenses incurred by the Commissioner in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure as the case may be, or the person offending and shall be recoverable as an arrear of tax under this Act.
