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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(2)Any person desiring to construct any building, railing, platform or any structure on the slopes or top of a public or private embankment shall seek prior permission from the Executive Engineer concerned by submitting an application to him accompanied by a fee of Rs. 1000 /- and providing the information about the site/location of the embankment, the name of the water course and the type and size of the structure proposed to be raised.