Section 330 in Jammu and Kashmir Municipal Corporation Act, 2000
330. Power of Commissioner to stop use of premise used in contravention of licences.
- if the Commissioner is of opinion that nay eating house, lodging house, hotel, boarding house, tea shop, coffee house, café restaurant, refreshment room or other place where the public are admitted for repose or for consumption of any food or drink or where food is sold or prepared for sale or any theatre, circus, cinema house, dancing hall or similar other place of public resort, recreation or amusement is kept open without a licence or otherwise than in conformity with the terms of a licence granted in respect thereof, he may stop the use of any such premises for any such purpose for a specified period by such means as he may consider necessary.
