Section 28 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
28. Obligations of Corporation(s).
(1)Every Corporation shall-(a)maintain such documentary records as may be prescribed ;(b)allow inspection of such facilities and documentary records, as may be prescribed ;(c)commence operation of activities for which authorization has been granted within such period as may be provided by the Government in the document of authorization;(d)register-(i)agreements with the Government relating to use of pipelines for supply of gas or other utility; or(ii)any other document which the Government may prescribe;(e)comply with marketing service obligations and retail service obligations;(f)obtain statutory clearance including the environmental clearance for laying building or operating a gas pipeline in a city or local gas distribution network.(2)The Government may call for any information or record from any Corporation including information which is considered necessary for ensuring transparency or ascertaining true ownership of the Corporation.(3)The Government or any officer authorised by the Government shall have the power to inspect and obtain information, wherever necessary, from the Corporation(s).(4)It shall be the duty Corporation to provide information/record as mentioned in sub-sections (2) and (3) of this section to the Government.(5)For the effective enforcement of the terms and conditions of authorisation, the Government or any officer authorised by it for that purpose, shall have all the powers of an inspecting officer as provided under section 209A of the Companies Act, 1956.(6)The Government shall maintain confidentiality in respect of any information and record received by it from the Corporation(s) and shall not disclose information contained therein to any person or authority except on the grounds of public interest.
