Section 50(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)If the user mentioned in sub-rule (1) fails to apply for and obtain a licence within the specified time, the Chief Engineer concerned forthwith stop the supply of water to his unit until and so long as he obtains a licence under these rules:Provided that in case of a unit generating electricity or a dam, the Chief Engineer concerned shall recommend to the District Magistrate having jurisdiction over the area where such unit is located for disconnecting or stopping the water supply to the unit or for preventing the user from operating such unit until and so long as such user obtains a licence for use of water under these rules.
