Section 189(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)Where in any case not provided for in sub-section (1), any premises are in the opinion of the Commissioner, without sufficient means of effectual drainage, he may, by written notice, require, the owner of the premises-(a)to construct a drain up to a point to be prescribed in such notice but not at a distance of more than thirty meters from any part of the premises ; or(b)to construct a close cesspool a soakage pit and drain or drains supplying into such cesspool or soakage pit.
