Section 47 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
47. Application for licence
- Every application for a grant of licence shall be signed by or on behalf of the applicant and shall be accompanied by(a)a fee of rupees five lakhs for installation of a power generating unit and rupees one lakh for other units requiring usage of water;(b)three copies of approval of the scheme by the Authority or the Government, as the case may be;(c)three sets of the printed copies of the DPR approved by the Authority or the Government, as the case may be;(d)three sets of the maps duly signed and dated to correspond with the date of the approval of the scheme by the Authority or the Government, as the case may be; and(e)three sets of the printed copies of the notification of the alternations or amendments made in the scheme or DPR as approved by the Authority or the Government, as the case may be.
