Section 12(1)(g) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1)(g) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(g)where the Works to be executed consist of the repair, renewal or amendment of existing works of which the character or position is not be altered, the licensee shall, except in case of emergency, give to the repairing authority, or to the owner, as the case may be, not less than forty-eight hours, notice in writing of his intention to execute such work, and, on the expiry of such notice, such works shall be commenced forthwith and shall be carried on with all reasonable despatch and, if possible, both by day and by night until completed.

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State of Jammu-Kashmir - Subsection

Section 12(1)(g) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)