Section 14(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)When the water supply has been cut off or turned off under rule 13, the Executive Engineer may, after obtaining an affidavit duly attested by the first class Magistrate from the owner or occupier of the concerned premises to the effect that he/she shall make good the lapse and desist from doing so in future, or in case of any damage or leakage, after the same has been repaired or plugged, or in case of default in payment of water usage charges, after the outstanding dues have been cleared, restore the water supply to the premises:Provided that in case of further default or lapse, the water supply connection shall be cut off and its further restoration shall be treated as a case of new water supply connection:Provided further that if the owner or occupier of the premises provides sufficient proof that the premises was locked for a particular period and that water was not used by him during such period, he shall not be required to pay water charges for that period.Part-BWater For Commercial Use
