Section 28 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
28. Person using water course to construct works
(1)It shall be lawful for the Assistant Executive Engineer to issue an order to the persons using any field channel to construct, within a reasonable time specified in such order, suitable bridges or culverts or other works as approved by the Assistant Executive Engineer for the passage of the water of such field channel across any public road, canal or drainage channel in use before the said field channel was made or to repair any such works.(2)If, after the receipt of such order, the person to whom it is addressed does not, within the specified period, construct or repair such work to the satisfaction of the Assistant Executive Engineer, he may with the approval of Executive Engineer, himself construct or repair the same, and demand the cost of construction or repairs from the defaulting person responsible for such construction or repair.
