Section 56 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
56. Procedure for assessment of water usagi charges and recovery thereof
(1)The Assistant Executive Engineer concerned shall, on the basis of water usage data/ metre readings recorded and furnished by the Junior Engineer In-charge of the area relating to the usage of the water by a user or a licensee during the half yearly period under reference, assess the water usage charges at the rates fixed by the J&K Water Resources Regulatory Authority in respect of water supplied to, or used by, such user or licensee.(2)After making an assessment of water usage charges under sub-rule (1), the Assistant Executive Engineer shall serve a demand note upon such user or the licensee for payment of the assessed charges twice a year on first April and first October every year.(3)If the user or the licensee is not satisfied with the assessed water usage charges in respect of water supplied to, or used by such user or the licensee, he shall apply to the concerned Executive Engineer for re-assessment within a period of 15 days from the date of service of assessment order under sub-rule (2), who may either accept the request for re-assessment and have the charges re-assessed or reject such request after giving an opportunity of being heard to the aggrieved party.
