Section 254(5) in Jammu and Kashmir Municipal Corporation Act, 2000
(5)Where the owner of the building submits the revised plan, after the work has been stopped by him or the work is completed by him and deviations from the sanctioned plan are minor in nature, the Commissioner may subject to the special and general directions of the State Government under section 255, compound the cases of deviations.Explanation. - For the purposes of sub-section (5), the expression "minor in nature" in relation to deviations shall not include-(a)n of a storey beyond the sanctioned plan ;(b)ion of a building :-(i)on any Government land or land vested in the Corporation; or.(ii)by covering any public road, street, path or drain.
