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State of Jammu-Kashmir - Section

Section 306 in Jammu and Kashmir Municipal Corporation Act, 2000

306. Care of naked lights.

- No person shall set a naked light on or near any building in any public street or other public place in such manner as to cause danger of fire:Provided that nothing in this section shall be deemed to prohibit the use of lights for the purpose of illumination on the occasion of a festival or public or private entertainment.