Section 48(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)After receipt of an application for grant of licence under rule 47, the licensing authority shall, as soon as possible, publish a notice in at least two local newspapers and one national newspaper describing the name and address of the applicant with every material detail of the scheme and invite objections from the persons who are likely to be affected by the execution of such scheme and also suggestions from general public.
