Section 26 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
26. Preparation of scheme for water/field channels
(1)On receipt of an application from any owner or occupier of any land or field for preparation of a scheme under section 32 of the Act or if he considers it necessary to prepare such scheme, the Executive Engineer shall direct the Assistant Executive Engineer concerned to conduct necessary survey and investigation of the source of water and the land likely to be irrigated by such scheme.(2)After considering inspection report of Assistant Executive Engineer, the Executive Engineer shall prepare a scheme setting out the estimated cost thereof, the re-alignment of any water channel, the site of the outlet, the particulars of the owners or occupiers or the persons to be benefited by such scheme with a sketch plan of the area proposed to be covered by the scheme.(3)The scheme prepared under sub-rule (2) shall be published in at least two local daily newspapers and also displayed on a notice board in the Panchyat Ghar of the area likely to be benefited or affected by such scheme for inviting objections and suggestions within thirty days from the date of its publication.(4)After considering the objections and suggestions, if any received, and also the recommendation of the Assistant Executive Engineer thereon, the Executive Engineer shall approve the scheme as it was originally published or in such modified form as he may consider fit. Such scheme shall, subject to any modification/revision that may be made by the Superintending Engineer under sub-section (3) of section 33 of the Act, be final.(5)The Executive Engineer shall thereafter take further steps for acquisition of land in accordance with the provisions of section 34 of the Act and implementation/execution of the scheme.
