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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(4) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(4)On the basis of the feasibility report/recommendations made under sub-rule (3), the Executive Engineer may grant permission for the installation of water supply connection in the premises of the applicant after allotting a number to be as Water Supply Installation Number (WSIN) with in a period of 30 days from the date of receipt of application or within 10 days from the date of receipt of report under sub-rule (3), as the case may be, subject to the condition that the applicant shall deposit:
(a)the total estimated cost assessed under clause (a) of sub-rule (3) for the installation of water supply connection in the divisional chest; or
(b)the cost of skilled labour and bear at his own expenses the cost of unskilled labour, key material, flow-meter, labour, and all allied items of work required in the installation of such water connection provided the key material and the flow-meter is of ISI Mark.