Section 234(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Commissioner shall, so far, as is practicable during the construction or repair of any public street or any municipal drain or a premises vested in the Corporation :-(a)cause the same to be fenced and guarded ;(b)take proper precautions against accident by shooting up and protecting the adjoining buildings ;(c)cause such bars, chains, or posts to be fixed across or in any street in which any such work of construction or repair is under execution as are necessary in order to prevent the passage of vehicles or animals and avert danger.
