Section 37(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)The Chief Engineer, after the receipt of application under sub-rule (1) shall seek a report from the Executive Engineer concerned and after considering such report and making such enquiries as he may deem proper, the Chief Engineer may grant permission to the applicant specifying therein the following(a)the name and address of the person in whose favour permission is granted;(b)the area of operation;(c)the make of the boat or vessel for which permission is granted and its size;(d)the capacity of the boat or vessel;(e)the purpose for which the permission is granted (Water taxi/ trading);(f)the timing of plying the boat or vessel;(g)the monthly fee payable by the person in whose favour the permission is granted; and(h)other terms and conditions subject to which such permission is granted.
