Section 305 in Jammu and Kashmir Municipal Corporation Act, 2000
305. Stacking or collecting inflammable material.
- The Commissioner may be public notice, prohibit in any case where such prohibition appears to him to be necessary for the prevention of danger to life or property, the stacking or collecting of wood, dry grass, straw or other inflammable materials or the placing of mats or thatched huts or the lighting of fires in any place which may be specified in the notice.
