Section 230(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)No person shall, except with the permission of the Commissioner and on payment of such fees as he in each case thinks fit, place or deposit upon any street, or upon any open channel, drain or wall in any street or upon any public place any stall, chair, bench, ladder, bale or other thing whatsoever so as to form an obstruction thereto or encroachment thereon.
