Section 32(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(3)If such owner or occupier or beneficiary fails to construct the field channels in his land within the specified time, the Assistant Executive Engineer may, after giving the owner or occupier a reasonable opportunity of being heard, construct the field channel at the cost of the Government and recover the cost plus 15% of the actual cost as penalty from such owner or occupier or beneficiary.
