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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(1)Every person using water for irrigation purposes from an irrigation work owned and maintained by the Government or from any water source shall be liable to pay such water usage charges as may be fixed by the Authority under section 128 of the Act.