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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(a) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(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: