Section 50 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
50. Requirement of licence for existing users
(1)Every user who has installed a unit for generation of electricity or supply of water for irrigation or drinking purposes or any other hydraulic scheme requiring usage of water prior to the commencement of the Act shall, within a period if six months from such commencement, apply to the licensing authority for grant of a licence for use of water.(2)If the user mentioned in sub-rule (1) fails to apply for and obtain a licence within the specified time, the Chief Engineer concerned forthwith stop the supply of water to his unit until and so long as he obtains a licence under these rules:Provided that in case of a unit generating electricity or a dam, the Chief Engineer concerned shall recommend to the District Magistrate having jurisdiction over the area where such unit is located for disconnecting or stopping the water supply to the unit or for preventing the user from operating such unit until and so long as such user obtains a licence for use of water under these rules.(3)It shall be lawful for the District Magistrate concerned to lock and seal the unit so as to prevent any operation of, or any activity in, such unit if such unit is using water without obtaining a licence from the licensing authority for such use.
