Section 285(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)In the even of the municipal area or any part thereof being visited or threatened by an outbreak of any dangerous disease among the inhabitants thereof or of any epidemic disease among any animals therein, the Commissioner, if he thinks that the other provisions of this Act and the provisions of any other law for the time being in force are insufficient for the purpose may, with the previous sanction of the Corporation-(a)take such special measures ; and(b)by public notice, give such directions to be observed by the public or by any class or section of the public as he thinks necessary to prevent the outbreak or spread of the disease ;Provided that where in the opinion of the Commissioner immediate measure are necessary, he may take action without such sanction as aforesaid and if he does so, shall forthwith report such action to the Corporation.
