Section 158(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(1)No person shall deposit or store or cause to be deposited or stored filth, manure, rubbish, refuse, garbage, night soil, carcasses or other offensive or putrid matter on any land within 50 metres of a public place, street, lane, place of worship, well or tank, otherwise than in places marked for the same by the Halqa Panchayat in suitably sized pits atleast 4 feet deep with a covering of 12 ft. earth all over so as to prevent effectively odour, nuisance, fly breeding and unsightly appearance. The pits shall be at sites appointed by the Halqa Panchayat for the purpose, and shall be within easy reach of the house from which collections are brought.
