Section 72 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
72. Compounding of offences/filing of complaints
- If, on inspection or on a report by any subordinate officer or on a complaint by any person, the Chief Engineer or Executive Engineer or Assistant Executive Engineer concerned, having the jurisdiction over the area where the offence has been committed or has occurred, is satisfied that any user or licensee or any other person or authority has committed an offence punishable under the Act, he shall either compound the offence under section 181 of the Act read with rule 73, if a request to that effect is made by the offender thereof, or file a complaint under rule 71 in the court of competent jurisdiction.
