Section 20 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
20. Prohibition on use of water from irrigation work without permission
(1)No person shall use water for irrigating his lands or fields from any irrigation work by installation of pumps set or any electrical or mechanical device without proper permission from the Executive Engineer concerned or an officer authorized by him in this behalf.(2)Any person who uses water without such permission shall be liable to penalty under the Act for such unauthorized use.
