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

State of Jammu-Kashmir - Subsection

Section 56(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(1)The Assistant Executive Engineer concerned shall, on the basis of water usage data/ metre readings recorded and furnished by the Junior Engineer In-charge of the area relating to the usage of the water by a user or a licensee during the half yearly period under reference, assess the water usage charges at the rates fixed by the J&K Water Resources Regulatory Authority in respect of water supplied to, or used by, such user or licensee.