Section 43(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(3)The Executive Engineer shall seek a report from the concerned Assistant Executive Engineer and after considering such report or any other information that he may seek in this behalf, grant permission for raising the construction applied for on the following terms and conditions :(a)that only steel and concrete shall be used for the said construction;(b)that the applicant shall not use the building, railing, or platform beyond the period specified in the said permission;(c)that the building/railing /platform shall be maintained by the applicant in a fit state;(d)that the applicant shall pay the yearly fee specified in the permission;(e)that cost of removing or demolishing the building, railing or platform shall be borne by the applicant;(f)that the Government shall not be responsible for any damage caused to the building, railing or platform in any manner whatsoever;(g)that such building, railing or platform shall be open to inspection at any time by the Executive Engineer or any officer authorized by him for the safety of the embankment or slopes; and(h)that the applicant shall always comply with the instructions of the Executive Engineer and carry out such works/ repairs as required by him after causing periodic inspections.
