Section 254(6) in Jammu and Kashmir Municipal Corporation Act, 2000
(6)Notwithstanding anything to the contrary contained in this Act, the Corporation may, after affording a reasonable opportunity of being heard, deny or withdraw the civic amenities including water and sewerage connection, if the owner of the building makes deviations from the sanctioned plan by addition of storey beyond the sanctioned plan, erection of building on any Government land or land vested in the Corporation, or by covering any public road, street, path or drain.
