Section 38 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
38. Extraction of water from irrigation work by installation of a pump set or other electrical or mechanical device
(1)Any person may apply to the Executive Engineer for grant of permission to extract water for any purpose by the installation of a pump set or other electrical or mechanical device fr6m any irrigation work in form-IX accompanied by(a)a fee of Rs. 1000/- (non refundable);(b)the purpose for which water is required to be extracted;(c)the quantity of water to be extracted;(d)the manner of extraction (manual, mechanical or electrical); and(e)the period of extraction.(2)The Executive Engineer, after the receipt of application under sub-rule (1), shall seek feasibility report from the Assistant Executive Engineer, and after satisfying himself upon the report of the Assistant Executive Engineer that such extraction of water shall affect the functioning of the Irrigation work, the Executive Engineer shall grant permission to the applicant subject to payment of such fee as he may determine depending upon the device used for extraction and the quantity of water permitted to be extracted.(3)The Executive Engineer shall be at liberty to stop the extraction of water at any time if he feels that such extraction is likely to adversely affect the Irrigation work.
