Section 15 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
15. Application for water connection for commercial use
(1)The owner or occupier of any premises or a commercial unit may apply to the Chief Engineer concerned by submitting an application in form-IV for grant of water supply connection for any use other than the domestic use including commercial use accompanied by the following documents:(a)a fee of Rs. 500/- in the shape of a demand draft favouring the Chief Engineer concerned or by way of cash;(b)proof of the ownership or occupancy of the premises or commercial unit for which the water connection is required;(c)an affidavit duly attested by the first class Magistrate to the effect that the applicant shall abide by the provisions of the Act and the rules and regulations made thereunder and also such other terms and conditions subject to which the water supply connection is granted;(d)the purpose for which the supply of water is required; and(e)the quantity of water likely to be consumed in connection therewith.(2)The Chief Engineer shall forward the application to the Executive Engineer incharge of the area for a feasibility report.(3)The Executive Engineer In-charge of the area shall, after making a site inspection and examining the feasibility of such connection, submit specific recommendations to the Chief Engineer for grant of, or refusal of, water connection to the applicant and also(a)furnish estimated expenditure involved for the installation of such water supply connection including the cost of key material, flow-meter, labour, and all allied items of work ; and(b)certify that the grant of such water connection to the applicant is no t:-(i)inconsistent with State Water Policy and Plan;(ii)likely to create a water shortage in the area;(iii)likely to create a health nuisance;(iv)likely to adversely affect other lawful users of the water resource;(v)likely to damage the water resource or its environment;(vi)incompatible with other uses of such water in the adjoining area; and(vii)inconsistent with the provisions of the Act or rules and regulations framed thereunder.(4)On the basis of the feasibility report/recommendations made under sub-rule (3), the Chief Engineer may grant permission for the installation of water supply connection in the premises or commercial unit of the applicant of after allotting a Water Supply Installation Number (WSIN) with in a period of 30 days from the date of receipt of application or within 10 days from the date of receipt of report under sub-rule (3), as the case may be, subject to the condition that the applicant shall deposit:(a)the total estimated cost assessed under clause (a) of sub-rule (3) for the installation of water supply connection in the divisional chest; or(b)the cost of skilled labour and bear at his own expenses the cost of unskilled labour, key material, flow-meter, labour, and all allied items of work required in the installation of such water connection provided the key material and the flow-meter is of ISI Mark.
