Section 61(2) in The Jammu and Kashmir Electricity Act, 2010
(2)The Government may, by rules made by it in this behalf, specify, -(a)the cases and circumstances in which the consent in writing of the local authority, owner or occupier, as the case may be, shall be required for carrying out works;(b)the authority which may grant permission in the circumstances where the owner or occupier objects to the carrying out of works;(c)the nature and period of notice to be given by the licensee before carrying out works;(d)the procedure and manner of consideration of objections and suggestions received in accordance with the notice referred to in clause (c);(e)the determination and payment of compensation or rent to the persons affected by works under this section;(f)the repairs and works to be carried out when emergency exists;(g)the right of the owner or occupier to carry out certain works under this section and the payment of expenses therefor;(h)the procedure for carrying out other works near sewers, pipes or other electric lines or works;(i)the procedure for alteration of the position of pipes, electric lines, electrical plant, telegraph lines, sewer lines, tunnels, drains etc.;(j)the procedure for fencing, guarding, lighting and other safety measures relating to works on streets, railways, tramways, sewers, drains or tunnels and immediate reinstatement thereof;(k)the avoidance of public nuisance, environmental damage and unnecessary damage to the public and private property by such works;(l)the procedure for undertaking works which are not repairable by the licensee or local authority;(m)the manner of deposit of amount required for restoration of any railways, tramways, waterways etc.;(n)the manner of restoration of property affected by such works and maintenance thereof;(o)the procedure for deposit of compensation payable by the licensee and furnishing of security; and(p)such other matters as are incidental or consequential to the construction and maintenance of works under this section.
