Section 42(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)The Executive Engineer shall, after making such enquiries and surveys as he may consider necessary, identify the site of extraction and allow the applicant to extract the bed material from the identified sites/locations provided that(a)the extracted material is in a controlled quantity;(b)such extraction does not affect the flow of the water course;(c)such extractions does not affect the functioning of any water supply or irrigation scheme in the vicinity; and(d)the extracted material is extracted and lifted by the applicant simultaneously from the bed in order to ensure normal flow of water in the water course.
