Section 178(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Commissioner may, in any street, whether within or outside the limits of the Corporation lay such service pipes with such stopcocks and other water fittings as he may deem necessary for supplying water to premises and may from time to time inspect, repair, alter or renew and may at any time, remove any service pipe laid in a street whether by virtue of this section or otherwise.
