Section 203 in Jammu and Kashmir Municipal Corporation Act, 2000
203. Power of Commissioner to affix shafts etc. for ventilation of drain or cesspool.
- For the purpose of ventilating any drain or cesspool, whether vested in the Corporation or not the Commissioner may, in accordance with bye-laws made in this behalf, erect upon any premises or affix to the outside of any building or to any tree any such shaft or pipe as may appear to him to be necessary.
