Section 53(a) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(a)without prior approval of the licensing authority,-(i)undertakes any transaction to acquire by purchase or takeover or otherwise, the utility of any other licensee; or(ii)merges his utility with the utility of any other licensee; or(iii)assigns his licence or transfers his utility, or any part thereof, by sale, lease, exchange or otherwise;
