Section 57 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
57. Disconnection of supply in case of default of payment
(1)If any user or licensee fails to pay water usage charges due from him with in the period mentioned in the demand note served under rule 56, the Assistant Executive Engineer concerned shall serve a notice to such user or licensee asking him or it to clear the outstanding charges within a specified period.(2)If such user or licensee fails to clear the outstanding dues within the period specified in the notice served under sub-rules (1), the Assistant Executive Engineer concerned shall cut off the supply to such user or licensee until such outstanding dues, together with any expenses that may be incurred on cutting off and re-connecting the supply, are paid.(3)Where the user or licensee is engaged in the trade of water for commercial purposes or for generation of electricity and makes a default in the payment of such water charges, the Assistant Executive Engineer with the approval of the Executive Engineer shall recommend to the District Magistrate concerned for disconnection, or stopping the supply of water to such user or licensee, or for preventing the user or licensee from operating such unit until and so long as such user or licensee clears the outstanding dues, together with any expenses that may be incurred on cutting off and re-connecting the supply of water.(4)It shall be lawful for the District Magistrate concerned to lock and seal the unit so as to prevent any operation of, or any activity in, such unit in case of default in paying the water usage charges or other dues payable by such in respect of such unit.
