Section 61(1) in The Jammu and Kashmir Electricity Act, 2010
(1)A licensee may, from time to time but subject always to the terms and conditions of his licence, within his area of supply or transmission or when permitted by the terms of his licence to lay down or place electric supply lines beyond the area of supply, beyond that area carry out works such as, -(a)to open and break up the soil and pavement of any street, railway or tramway;(b)to open and break up any sewer, drain or tunnel in or under any street, railway or tramway;(c)to alter the position of any line or works or pipes, other than a main sewer pipe;(d)to lay down and place electric lines, electrical plant and other works;(e)to repair, alter or remove the same;(f)to do all other acts necessary for transmission or supply of electricity.
