Section 44(l) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(l)copy of the no-objection certificate from the concerned Ministry of the Central Government, in case the area proposed to be covered under the scheme includes the whole or any part of a cantonment area, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purposes; and
