Section 68(2) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010
(2)If, in the opinion of the Assistant Executive Engineer, such tank, reservoir or device is not in a safe or fit condition or is likely to endanger any irrigation work in its vicinity, the owner or occupier thereof shall be served with a notice to bring such tank, reservoir or device to a safe and fit condition within such time as may be specified in the notice.
