Section 157 in The Jammu and Kashmir Panchayati Raj Rules, 1996
157. Defacement.
(1)No person shall deface, otherwise spoil or damage any building, public street or appurtenances thereto or any other property belonging to or vested in the State or any local authority or Halqa Panchayat or being under the control of the Halqa Panchayat.(2)No person shall stick bill, advertisement or notice of any kind upon any building or property without the written permission of the Sarpanch.(3)No person shall make or cause to be made a drain or water course on or across a public street belonging to or vested in the Halqa Panchayat without the written permission of the Halqa Panchayat and in the manner directed by it which may be granted on the following conditions, namely:(i)No person who had received a permit shall construct the drain in such a way which may interfere with the easy passage of traffic over it.(ii)No person shall let obstruction remain on any public street or dig or in any way damage, destroy, encroach upon or change the situation or shape, of any road, fence, culvert, drain or boundary stone.(iii)No person shall be entitled to use or occupy any public street or place for the sale of articles or for the exercise of any calling or for the selling of any stuff without the permission of the Panchayat.(iv)No person shall without the permission of the Panchayat collect any market toll on public street.
