Section 13 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
13. Cutting of water supply connection
- The Executive Engineer shall cause cutting of water supply to any premises or may turn off such supply on any of the following grounds:(a)if, after the receipt of a written notice from the Assistant Executive Engineer concerned requiring him to refrain from so doing, the owner or occupier of the premises continues to use the water or to permit the same to be used in contravention of the Act or the rules and regulations framed there under:(b)if pipe, tap, work or fitting connected with the supply of water to the premises is found, on inspection in this behalf, to be damaged or out of repair to such an extent so as to cause waste or contamination of water and immediate prevention is necessary:(c)if there is any water-pipe situated within the premises to which no tap or other efficient means of turning off the water is attached;(d)if, by reason of a leakage in the pipe or fitting, damage is caused to the public street and immediate prevention is necessary: or(e)if the owner of the premises refuses or fails to pay, for a period of one months after he has been served with a notice of demand, water charges on account of water consumed in the premises.
