Section 53 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
53. Suspension of a licence
- The licensing authority may suspend a licence issued under rule 48 or rule 51, if the licensee,-(a)without prior approval of the licensing authority,-(i)undertakes any transaction to acquire by purchase or takeover or otherwise, the utility of any other licensee; or(ii)merges his utility with the utility of any other licensee; or(iii)assigns his licence or transfers his utility, or any part thereof, by sale, lease, exchange or otherwise;(b)fails to pay such fee and other charges as the Authority may fix for undertaking periodic inspection of the unit regarding its safety;(c)fails to establish a grievances cell for the redressal of grievances of the people or consumers in a time bound manner;(d)fails to pay compensation to the victims for any injury, loss or damage caused by or resulting from the total or partial failure or collapse of, or the escape of hazardous waste from the unit;(e)fails to make good the loss, injury or damage caused by or resulting from the collapse or failure of the unit to any property or infrastructure or fails to bear the expenses for re-construction or restoration of the injured, lost or damaged infrastructure;(f)fails to install anti-pollution measures/instruments in the unit;(g)fails to comply with disaster related safety measures or building codes; or(h)contravenes any c f the terms and conditions of licence or of format-A.
