Section 6(3) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(3)Where any moveable structure or fixture has been erected, placed or raised, or any goods have been displayed or spread, or any cattle or other animal has been brought or kept, on any public premises, in contravention of the provisions of sub-section (1) by any person, the estate officer may, by order, remove or cause to be removed without notice, such structure, fixture goods, cattle or other animal, as the case may be, from the public premises and recover the cost of such removal from such persons as an arrear of land revenue.
