Section 23(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)Any person desiring to have supply of water from an irrigation work for irrigating lands not included in an area to which supply is regulated under rule 22 shall make an application to that effect in form-VI to the Assistant Executive Engineer concerned indicating the extent of lands to be irrigated and the irrigation work from which the supply is required, accompanied with a non-refundable fee of Rs. 200 /- in the shape of demand draft in favour of Executive Engineer or cash receipt of equivalent amount from divisional chest.
