Section 4 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
4. Prohibition on construction over water works utilities
(1)No building, wall, fence or any other structure shall be erected, re-erected or constructed on or over any water works utility. In case the construction of any structure, wall or fence on or over a water works utility is unavoidable, the owner or occupier of the land or premises may apply to the Chief Engineer for grant of permission for such construction.(2)On receipt of application under sub-rule (1) the Chief Engineer shall seek a report from the Executive Engineer concerned alongwith estimates involved for shifting of the utility and, after examination/satisfying himself about the feasibility of shifting such utility, shall pass an appropriate order for grant of, or refusing to grant, such permission.(3)If the Chief Engineer grants permission for construction on or over a water works utility requiring shifting of the utility, the cost of shifting such utility shall be fully borne by the applicant.
