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

State of Jammu-Kashmir - Subsection

Section 57(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(1)If any user or licensee fails to pay water usage charges due from him with in the period mentioned in the demand note served under rule 56, the Assistant Executive Engineer concerned shall serve a notice to such user or licensee asking him or it to clear the outstanding charges within a specified period.