Section 27 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
27. Maintenance of water channels
(1)On execution of the scheme, the Executive Engineer shall, by order in writing, direct the owners, occupiers or beneficiaries to take over and maintain the water channel and on failure of any owner or occupier or beneficiary to comply with this direction, he shall make arrangements for maintenance of the water channel at the cost of such owners or occupiers or beneficiaries in proportion to the culturable commanded area under the scheme held by them.(2)The Assistant Executive Engineer concerned shall serve a demand note indicating the expenditure incurred for maintenance of the water channel at the cost of such owners or occupiers or beneficiaries in proportion to their share of culturable commanded area requiring such owners, occupiers or beneficiaries to deposit such amount within a period of 30 days from the date of issue of such demand note.(3)In case of failure of any owner or occupier or beneficiary to deposit his share of the amount within the stipulated time, the Executive Engineer shall cause the irrigation water supply to be cut off immediately and its restoration shall be made only after receipt of such outstanding amount including the cost of such restoration.
