Section 229 in Jammu and Kashmir Municipal Corporation Act, 2000
229. Ground floor door etc. not to open outwards on streets.
- The Commissioner may at any time by notice require the owner of any premises on the ground floor of which any door, gate or window opens outwards upon a street or upon any land required for the improvement of a street in such manner as in opinion of the Commissioner is likely to obstruct the safe or convenient passage of the public along such street, to have the said door, gate, bar or window altered so as not to open outwards.
