Section 15(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)Where any person, in exercise of any of the powers conferred by or under this Act, opens or breaks up the soil or payment of any street, railway or tramway or any sewer, drain or tunnel, he shall,(a)immediately cause the part opened or broken up to be fenced and guarded;(b)before sunset cause a light or lights, sufficient for the warning of passengers, to be set up and maintained until sunrise against or near the part opened or broken up;(c)with all reasonable speed fill in the ground and reinstate and make good the soil or pavement; or the severe, drain or tunnel, opened or broken up, and carry way the rubbish occasioned by such opening or breaking up ; and(d)after reinstating and making good the soil or pavement, or the sewer, drain or tunnel, broken or opened up, keep the same in good repair for three months and for any further period, not exceeding nine months, during which subsidence continues.
