Section 15(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)The owner or occupier of any premises or a commercial unit may apply to the Chief Engineer concerned by submitting an application in form-IV for grant of water supply connection for any use other than the domestic use including commercial use accompanied by the following documents:(a)a fee of Rs. 500/- in the shape of a demand draft favouring the Chief Engineer concerned or by way of cash;(b)proof of the ownership or occupancy of the premises or commercial unit for which the water connection is required;(c)an affidavit duly attested by the first class Magistrate to the effect that the applicant shall abide by the provisions of the Act and the rules and regulations made thereunder and also such other terms and conditions subject to which the water supply connection is granted;(d)the purpose for which the supply of water is required; and(e)the quantity of water likely to be consumed in connection therewith.
