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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(3)It shall be lawful for the District Magistrate concerned to lock and seal the unit so as to prevent any operation of, or any activity in, such unit if such unit is using water without obtaining a licence from the licensing authority for such use.