Section 216(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)If any part of a building abutting on a public street is within the regular line of that street, the Commissioner may whenever it is proposed to repair, remove, construct or reconstruct or make any additions to or structural alterations of, any portion of such-building which is within the regular line of the street by order which he issues concerning the additions to rebuilding, construction, repair or alterations of such building require such building to be set back to the regular line of the street.
