Section 30 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
30. Supply of water through intervening water channel
- If any person makes an application for supply of water from an irrigation work made under section 40 of the Act, the Assistant Executive Engineer shall give notice to the persons responsible for maintenance of such field channel to show cause within seven days from the date of issue of notice as to why the said supply should not be so conveyed and after making enquiries and satisfying himself fully, the Assistant Executive Engineer shall issue an order for the conveyance of water through a such field channel under the following terms and conditions:(a)the area of the land to be irrigated by such channel is already included in the Irrigation work;(b)the applicant shall pay the such share of the first cost of the field channel as the Assistant Executive Engineer may have determine;(c)the applicant shall pay the expenses of alteration of such field channel; and(d)the applicant shall undertake to pay his share of the cost of maintenance of such field channel so long as he uses it.
