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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(4) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(4)It shall be lawful for the District Magistrate concerned to lock and seal the unit so as to prevent any operation of, or any activity in, such unit in case of default in paying the water usage charges or other dues payable by such in respect of such unit.