Section 42(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)A person holding a valid permission for the extraction of bed material of any kind from any water course under any law, rule or regulation for the time being in force in the State shall apply to the Executive Engineer concerned for identification of site of extraction. The said application shall be accompanied by(a)a photocopy of the permission granted by the competent authority for the extraction of bed material;(b)the name, description and location of the river, stream, nallah or any other water course from where material is sought to be extracted;(c)the kind and quantity of material to be extracted;(d)the period during which such material is to be extracted; and(e)any other information as required by the Executive Engineer.
