Section 359 in Jammu and Kashmir Municipal Corporation Act, 2000
359. Breaking into building.
(1)It shall be lawful for the Commissioner, by this section do as little damage as may be, and compensation shall be payable by the Corporation in accordance with bye-laws made in this behalf to the owner or occupier of land or to both for any such damage, whether permanent or temporary.(a)If he considers the opening thereof necessary for the purpose of such entry; and(b)if the owner or occupier is absent or being present, refuses to open such door, gate or barrier.(2)Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier the Commissioner, or the person authorized or empowered in this behalf, shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situate, to witness the entry or opening and may issue an order in writing to them or any of them so to do.(3)A report shall be made to the Corporation as soon as may be after any entry has been made into any place or any door, gate or other barrier has been opened under this section.
