Section 4(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(1)When it is necessary to acquire land for a public utility, the acquiring departmental officers entrusted with the execution or supervision of the work shall prepare information as to the situation and general character of the land required. The scale of the map shall ordinarily be one inch to the mile, and it shall show-(a)village boundaries, where they have been surveyed ;(b)the distances traversed by the work ; and(c)the average width of the strip to be acquired. For land near towns, or which for other reasons is likely to have a specially high value, a map to a sufficiently large scale shall be prepared showing the approximate boundaries of the land likely to be required with a note of any valuable trees, buildings, or other property for which compensation will have to be paid in addition to the price of the land itself.
