Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 58(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(3)After considering the report of the Executive Engineer and on being satisfied that it shall not be against public interest to do so, the Chief Engineer may grant a permit to the applicant authorizing him to extract and use water subject to such terms and conditions as he may impose thereunder.