Section 193(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)An order made under sub-section (2) may contain directions as to -(a)the payment of rent or compensation by the owner ;(b)the construction of a drain for the premises for the purpose of connecting with the aforesaid drain ;(c)the entry upon the land in which the aforesaid drain is situated with assistants and workmen at all reasonable hours ; and(d)the respective responsibilities of the parties for maintaining, repairing, flushing, cleaning and emptying the aforesaid drain.
