Section 68 in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010
68. Obligation of owners in respect of works effecting safety of canals
(1)Every person whose water storage tank or reservoir or any other device of storing water is situated in the vicinity of any irrigation work shall maintain such tank, reservoir or device in a safe and efficient condition.(2)If, in the opinion of the Assistant Executive Engineer, such tank, reservoir or device is not in a safe or fit condition or is likely to endanger any irrigation work in its vicinity, the owner or occupier thereof shall be served with a notice to bring such tank, reservoir or device to a safe and fit condition within such time as may be specified in the notice.(3)If such owner or occupier fails to maintain such tank, reservoir or device to a safe and fit condition within the time specified or does such repairs which in the opinion of the Assistant Executive Engineer are unsatisfactory, the Assistant Executive Engineer may carry out the necessary repairs at the expenses of such owner or occupier and thereafter recover the expenditure incurred on such repairs from such owner or occupier.
