Section 60(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)Every existing user of ground water in a notified area shall, within 120 days from the date on notification under section 111 of the Act, apply to the Chief Engineer concerned for grant of a Certificate of Registration in the manner as provided under sub-rule (1) of rule 58:Provided that the existing user shall not be required to apply for registration if the existing well is fitted with a hand operated manual pump or other manual device.
