Section 11(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(1)The Government shall, after considering the proposal of the Flood Zoning Authority and other documents referred to under sub-section (3) of section 10 by notification in the Government Gazette, declare that the provisions of the Act, shall apply to the said river with boundaries and limits as specified in the notification.
