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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 63(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(3)The Executive Engineer concerned or an Assistant Executive Engineer authorized by the Executive Engineer in this behalf shall seize any drilling machine or other equipment of any drilling agency if it is not registered under sub-rule (1).