Section 227(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Except as provided in section 228, no person shall erect, set up, add to or place against or in front of any premises any structure or fixture which will-(a)overhang, jut or project into, or in anyway encroach upon an obstruct in any way the safe or convenient passage of the public along, any street ; or(b)jut or project into or encroach upon any drain or open channel in any street so as in any way to interfere with the use or proper working of such drain of channel or to impede the inspection or cleaning thereof.
