Section 2(z) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010
(z)"licensee" means an person, group of persons, firm, corporation, company, society, board, local body, Government Department or any other authority authorised under section 97 of the Act to avail the facility of usage of water from any source, or extraction of bed material with location thereof, within the State;(za)"licensing authority" means(i)in relation to clause (a) of sub-section (1) section 91, the Government; and(ii)in relation to clauses (b) to (e) of sub-section (1) of section 91, the
