Section 213 in Jammu and Kashmir Municipal Corporation Act, 2000
213. Power to prohibit use public streets for certain kinds of traffic.
(1)The Commissioner may-(a)prohibit vehicular traffic in any public street or any portion thereof so as to prevent danger, obstruction or inconvenience to the public or to ensure quietness in any locality ;(b)prohibit in respect of all public street or any particular public street the transit of any vehicle of such form, construction weight or size of laden with such heavy or unwieldy objects as may be likely to cause injury to the roadways or any construction thereon, except under such conditions as to time, mode of the fraction or locomotion use of appliances for the protection of roadways, number of knight and assistants and other general precautions, and upon the payment of such charges as may be specified by the Commissioner generally or specially in each case ;(c)prohibit access to premise from any particular public street carrying high speed vehicular traffic ;Provided that the Commissioner shall not take action without the sanction of the Corporation in cases under clauses (a) and (c).(2)Notices of such prohibition as are imposed under sub-section (1) shall be posted in conspicuous places at or near both ends of public streets or portions thereof to which they relate, unless such prohibition applied generally to all public streets.
