Section 49 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
49. Agreement to be executed by the licensee
- After issuance of licence under rule 48, the licensee shall execute an agreement with the licensing authority in Form-X undertaking thereby to take all necessary precautions and measures for(a)the safety of various components of the scheme;(b)protecting the life and property of the public, including the persons engaged in execution and maintenance of projects/schemes for generation of power, irrigation and water supply units, hydraulic works etc.; and(c)eliminating or reducing the risk of personal injury to any person or damage to property of any person during the currency of licence.
