Section 358(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Commissioner or any person authorized by him in this behalf or empowered in this behalf by or under any provision of this Act, may enter on any land within thirty five meters of any work authorized by or under this Act with or without assistants and workmen for the purpose of depositing thereon any soil, gravel, stone or other materials or for obtaining access to such work or for any other purposes connected with the execution of the same.
