Section 56(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(3)If the user or the licensee is not satisfied with the assessed water usage charges in respect of water supplied to, or used by such user or the licensee, he shall apply to the concerned Executive Engineer for re-assessment within a period of 15 days from the date of service of assessment order under sub-rule (2), who may either accept the request for re-assessment and have the charges re-assessed or reject such request after giving an opportunity of being heard to the aggrieved party.
