Section 55(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)Before revoking a licence under sub-rule (1), the licensing authority shall issue a show cause notice to the licensee informing him about the grounds on which he proposes to revoke his licence and ask him to submit his reply within a period of three months from the date of such notice. If, after considering the reply of the licensee or hearing him in person, if he so desires, the licensing authority is not satisfied with the cause shown, he shall issue an order revoking the licence forthwith.
