Section 14(1)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

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State of Jammu-Kashmir - Subsection

Section 14(1)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(b)any duly authorised person requires to dig or sink any trench for laying down or constructing any new pipes or any other works, near to which any electric supply-line or works of a licensee have been lawfully placed, the licensee or such duly authorised person, as the case may be, (hereinafter in this section referred to as "the operator"), shall, unless it is otherwise agreed upon between the parties interested or in case of sudden emergency, give to the Government or to such duly authorised person or to the licensee, as the case may be (hereinafter in this section referred to as "the owner") not less that forty-eight hours notice in writing before commencing to dig or sink the trench, and the owner shall have the right to be present during the execution of the work, which shall be executed to the reasonable satisfaction of the owner.

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State of Jammu-Kashmir - Subsection

Section 14(1)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)