Section 35(5) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(5)The Superintending Engineer may, at any time or on an application made by any person aggrieved by the scheme approved under sub-rule (4) within a period of thirty days from the date of publication of the scheme, revise or annul the scheme so approved after affording the person affected an opportunity of being heard.
