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State of Jammu-Kashmir - Section

Section 24 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

24. Prohibition on sowing, cultivating or growing certain crops in the irrigation area

(1)After a declaration is made by the Executive Engineer in consultation with Chief Agriculture Officer under sub-section (1) of section 62 identifying the kind of crops that should be sown, planted or grown on lands under the command area of an irrigation work and after a notice to that effect is given by the Assistant Executive Engineer concerned, no person shall sow, plant or grow any crop in the irrigable command area other than the crops specified in such declaration or notice.
(2)The Assistant Executive Engineer shall cut off the supply of water to any person who sows, plants or grows any unauthorized crop in the irrigable command area and shall also ensure that such person is proceeded against in accordance with the provisions of the Act for contravention of the Act.