Section 12(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(1)Where the Government is satisfied that it is necessary to do so in the interest of public health, safety or properly or in the interest of reducing the inconvenience to public to prohibit or restrict the activities in the flood plain, it may, by notification in the Government Gazette, specify the area where such prohibition or restriction is to be enforced and the nature and extent of such prohibition or restriction:Provided that no notification under this sub-section shall be issued after the expiry of six months from the date of publication of notification under section 8.
