Section 302(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

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State of Jammu-Kashmir - Subsection

Section 302(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)in any public street or public place:-

(i)ease himself ; or

(i)Carry rubbish , filth or other polluted or obnoxious matter along any route in contravention of any prohibition made in this behalf by Commissioner by public notice; or

(ii)deposit, or cause or permit to be deposited , earth or materials of any description or any rubbish or polluted or obnoxious matter in any place not intended for the purpose or in any public street or public place or unoccupied and under the management of the Corporation; or

(iii)make any grave or burn or bury any corpse at any place not set apart for such purpose; or

(iv)at any time or place at which the same has been prohibited by the Commissioner by public or special notice, beat a drum or tomotom or blow a horn or trumpet, or beat any utensil, or sound any brass or other instrument , or any music; or

(v)disturb the public peace or order by singing , screaming or shouting or by using any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loudspeaker; or

(vi)let loose any animal so as to cause, or negligently allow any animal to cause , injury, danger , alarm or annoyance to any person; or

(vii)save with the written permission of the Commissioner and in such manner as he may authorize store or use night-soil, cow-dung , manure, rubbish or any other substance omitting an offensive smell ; or

(viii)use or permit to be used as a latrine any place not intended for that purpose.

(ii)carry meat exposed to public view ; or

(iii)picket animals or collect carts; or

(iv)being engaged in the removal of rubbish, filth or other polluted and obnoxious matter willfully or negligently permit any portion thereof to spill or fall or neglect to sweep away or otherwise effectually to remove any portion thereof which may spill or fall in such street or place; or

(v)without proper authority affix, upon any building , monument, post, wall, fence, trees, or other things , any or other document; or

(vi)without proper authority deface or write upon or otherwise mark any building , monument , post , wall, fence, tree or other thing; or

(vii)without proper authority remove, destroy, deface or otherwise obliterate any notice or other document put up or exhibited under this Act or the rules or bye-laws made thereunder; or

(viii)without proper authority displace, damage, make any alteration in, or otherwise interface with, the pavement , gutter, storm, water-drain, sigh-board or other materials of any such street or any lamp , bracket, direction post, hydrant or waterplace maintained by the Corporation in any such street or place, or extinguish a public light; or

(ix)carry rubbish , filth or other polluted or obnoxious matter at any hour prohibited by the Commissioner by public notice, or in any pattern of cart or receptacle which has not been approved for the purpose by the Commissioner , or fail to close such cart or receptacle when in use; or

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State of Jammu-Kashmir - Subsection

Section 302(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000