Section 60 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
60. Registration of existing users in the notified areas
(1)Every existing user of ground water in a notified area shall, within 120 days from the date on notification under section 111 of the Act, apply to the Chief Engineer concerned for grant of a Certificate of Registration in the manner as provided under sub-rule (1) of rule 58:Provided that the existing user shall not be required to apply for registration if the existing well is fitted with a hand operated manual pump or other manual device.(2)The Chief Engineer may, after seeking a report from the Executive Engineer in the manner as provided under sub-rule (2) of rule 58 and after being satisfied that it shall not be against the public interest to do so, grant a Certificate of Registration to the applicant subject to such conditions and restrictions as he may deem fit.(3)The provisions of sub-rule (4) of rule 58 shall apply mutatis mutandis in respect of refusal of registration to an existing user.
