Section 57(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(3)Where the user or licensee is engaged in the trade of water for commercial purposes or for generation of electricity and makes a default in the payment of such water charges, the Assistant Executive Engineer with the approval of the Executive Engineer shall recommend to the District Magistrate concerned for disconnection, or stopping the supply of water to such user or licensee, or for preventing the user or licensee from operating such unit until and so long as such user or licensee clears the outstanding dues, together with any expenses that may be incurred on cutting off and re-connecting the supply of water.
