Section 45 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
45. Contents of the DPR
- The Detailed Project Report (DPR) shall contain the following particulars(a)name, address and description of the applicant, or in case of a firm or company, the names of all the directors or partners of such firm or company;(b)the proof of capital adequacy and credit worthiness of the applicant;(c)all technical details of the project;(d)a statement of the boundaries of the proposed areas in which the supply of water, in case of a drinking water supply or irrigation unit or the supply of energy, in case of a power generation station, is to be made available;(e)if the service reservoir, canal head work or power generating station is situated or is to be situated outside the area of service of water supply or supply of energy and if any intervening area not included in such areas of service is to be crossed, a list of such areas (habitations, mohallas, streets);(f)the proposed limits within which and the conditions under which the supply of water or supply of energy is to be made available or permissive including the nature and amount of the such supply;(g)other information about the unit including its estimated cost, date of execution, period of completion, the price of water/ energy proposed to be charged from the consumers and the estimated life of the project; and(h)such other details which the Authority may from time to time require to be provided.
