Section 299(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Where the Commissioner, after making or causing to be made local enquiry, is of opinion that any burning or burial grounds or cremation ground or electric crematorium , has become offensive to , or dangerous to the health of persons residing in the neighborhood, he may with the previous sanction of the Corporation, by notice in writing require the owner or person incharge of such ground to close the same from such date as may be specified in the notice.
