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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(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.