Section 230(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)No persona shall, except with the permission of the Commissioner granted in his behalf erect or set-up any wall, fence, rail, post, step, booth or other structure whether fixed or moveable or whether of a permanent or temporary nature, or any fixture in or upon any street or upon or over any open channel, drain, well or tank in any street so as to form an obstruction to or an encroachment upon, or projection over, or to occupy any portion of such street, channel, drain, well or tank.
