Section 119 in Jammu and Kashmir Municipal Corporation Act, 2000
119. Power of Commissioner in case of contravention.
- If any advertisement is erected, exhibited or fixed or fixed, retained in contravention of the provisions of section 116, the Commissioner may require the owner or occupier of the land, building, wall, boarding, frame, post or structure or vehicle upon or over or in which the same is erected, exhibited, fixed or retained, to take down or remove such advertisement or may enter any land, building, property or vehicle and have the advertisement, dismantled, taken down. or removed or spoiled, defaced or screened.
