Section 68(3) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010
(3)If such owner or occupier fails to maintain such tank, reservoir or device to a safe and fit condition within the time specified or does such repairs which in the opinion of the Assistant Executive Engineer are unsatisfactory, the Assistant Executive Engineer may carry out the necessary repairs at the expenses of such owner or occupier and thereafter recover the expenditure incurred on such repairs from such owner or occupier.
