Section 15(3)(b) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

(b)certify that the grant of such water connection to the applicant is no t:-

(i)inconsistent with State Water Policy and Plan;

(ii)likely to create a water shortage in the area;

(iii)likely to create a health nuisance;

(iv)likely to adversely affect other lawful users of the water resource;

(v)likely to damage the water resource or its environment;

(vi)incompatible with other uses of such water in the adjoining area; and

(vii)inconsistent with the provisions of the Act or rules and regulations framed thereunder.

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