Section 176 in Jammu and Kashmir Municipal Corporation Act, 2000
176. Public gratuitous water supply.
(1)The Commissioner, with the approval of the Corporation, may provide gratuitous supply of wholesome water to the public within the municipal area and may for that purpose erect public hydrants or other conveniences.(2)The Commissioner may with like approval, close a public hydrant for other convenience when it is no longer, required for the supply of wholesome water to the public.
