Section 28(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)If, after the receipt of such order, the person to whom it is addressed does not, within the specified period, construct or repair such work to the satisfaction of the Assistant Executive Engineer, he may with the approval of Executive Engineer, himself construct or repair the same, and demand the cost of construction or repairs from the defaulting person responsible for such construction or repair.
