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State of Jammu-Kashmir - Section

Section 41 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

41. Superintendence and control of embankments

- The Chief Engineer Irrigation and Flood Control, or subject to his approval, the Executive Engineer concerned shall, on apprehending a threat to the life and property of the public due to floods or apprehending such threats, cause public embankments constructed to avert such threats and if the situation so warrants also
(a)take charge of any embankment, including private embankment, which adjoins or connects to a public embankment;
(b)remove any private embankment which endangers the stability of any public embankment or obstructs drainage of area;
(c)prohibit raising of or alterations to, an embankment;
(d)allow construction of a private embankment of approved plan and design within a specified period; or
(e)take any other action as may be required in the public interest.