Section 21 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
21. Water usage charges for use of water for irrigation purposes
(1)Every person using water for irrigation purposes from an irrigation work owned and maintained by the Government or from any water source shall be liable to pay such water usage charges as may be fixed by the Authority under section 128 of the Act.(2)Till the water usage charges are fixed by the Authority under section 128 of the Act, a user shall be liable to pay the water usage charges for irrigation purposes as per the existing rates.
