Section 12(3) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(3)No person shall undertake any activity within the prohibited area or restricted area except with the previous permission of the Flood Zoning Authority:Provided that where a person makes an application to the Flood Zoning Authority for permission under this sub-section to undertake any activity and the Flood Zoning Authority does not, within a period of ninety days from the date of receipt of such application, communicate to the person that permission applied for has been refused, it shall be presumed that the flood Zoning Authority has granted such permission.
