Section 157(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(3)No person shall make or cause to be made a drain or water course on or across a public street belonging to or vested in the Halqa Panchayat without the written permission of the Halqa Panchayat and in the manner directed by it which may be granted on the following conditions, namely:(i)No person who had received a permit shall construct the drain in such a way which may interfere with the easy passage of traffic over it.(ii)No person shall let obstruction remain on any public street or dig or in any way damage, destroy, encroach upon or change the situation or shape, of any road, fence, culvert, drain or boundary stone.(iii)No person shall be entitled to use or occupy any public street or place for the sale of articles or for the exercise of any calling or for the selling of any stuff without the permission of the Panchayat.(iv)No person shall without the permission of the Panchayat collect any market toll on public street.
