Section 54 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
54. Notice of suspension and restoration of licence
(1)After suspension of licence under rule 53, the licensing authority shall issue a notice to the licensee informing him about the suspension of his licence and asking him to make good the deficiency or remove the cause of suspension within a period of 60 days of such notice.(2)On making good the deficiency or removing the cause of suspension of licence by the licensee, the licensing authority shall revoke the suspension and restore the licence of the licensee.(3)If the licensee fails to make good the deficiency or remove the cause of suspension of licence within the specified period, the licensing authority shall revoke the licence under rule 55.
