Section 28(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(1)Every Corporation shall-(a)maintain such documentary records as may be prescribed ;(b)allow inspection of such facilities and documentary records, as may be prescribed ;(c)commence operation of activities for which authorization has been granted within such period as may be provided by the Government in the document of authorization;(d)register-(i)agreements with the Government relating to use of pipelines for supply of gas or other utility; or(ii)any other document which the Government may prescribe;(e)comply with marketing service obligations and retail service obligations;(f)obtain statutory clearance including the environmental clearance for laying building or operating a gas pipeline in a city or local gas distribution network.
