Section 35 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
35. Preparation of scheme for drainage works
(1)After issuance of notification under section 54 (1) of the Act for construction of a drainage work, the Executive Engineer have a scheme prepared by the Assistant Executive Engineer.(2)The Assistant Executive Engineer shall, after preparation of the draft scheme, notify the same by a public notice affixed at conspicuous places in every village covered by such scheme for inviting objections, if any, from the public indicating therein the following information:-(a)particulars of the owners or occupiers to be benefited;(b)cost involved on the drainage scheme; and(c)sketch plan of the area proposed to be benefited under the scheme.(3)After consideration of objections, if any filed, the Assistant Executive Engineer shall recommend the scheme to the Executive Engineer for approval.(4)The Executive Engineer may either approve the scheme as recommended by Assistant Executive Engineer or in such modified form as he may consider fit.(5)The Superintending Engineer may, at any time or on an application made by any person aggrieved by the scheme approved under sub-rule (4) within a period of thirty days from the date of publication of the scheme, revise or annul the scheme so approved after affording the person affected an opportunity of being heard.
