Section 17(6) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(6)The Transport Commissioner, Inspector General of Police, Traffic, Commissioner of Municipal Corporation concerned, and such other officer(s), as may be empowered under the law for the purpose, shall be responsible for enforcement of the measures in regard to clauses (d) and (e) of sub-section (2) requiring the imposition of any penalty for violation of such law for the time being in force.
