Section 32 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
32. Construction and maintenance of field channels
(1)The Assistant Executive Engineer may, either on his own motion or on the application of an owner or occupier or beneficiary, and after making such enquiries and site inspection as he may deem proper, allow construction of such field channel by passing an order indicating the exact location of sluices or outlets on the irrigation work and specifying the area of irrigable land to be served.(2)Such field channel shall be constructed by the owner or occupier or beneficiary at his own cost within the given time frame and shall be maintained by such owner or occupier or beneficiary at his own cost.(3)If such owner or occupier or beneficiary fails to construct the field channels in his land within the specified time, the Assistant Executive Engineer may, after giving the owner or occupier a reasonable opportunity of being heard, construct the field channel at the cost of the Government and recover the cost plus 15% of the actual cost as penalty from such owner or occupier or beneficiary.
