Section 44 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
44. Installation of Unit
- Any person intending to install a unit requiring usage of water for the purpose of generation of electricity, supply of drinking water or water for irrigation, running of water mill or exploitation of groundwater shall, after preparation of a scheme, submit the same to the Authority for approval. Every scheme shall be accompanied by(a)six copies of the Detailed Project Report (DPR) with the name and address of the applicant or of his agent;(b)three copies, each signed by the applicant, of the maps of proposed area of service (habitations) in which the supply of water for irrigating or drinking water is to be made available and the type of scheme whether domestic, commercial, industrial or trading purposes, in case of drinking water sup ply or irrigation unit;(c)three copies, each signed by the applicant, of the maps of the proposed project site and the dam site, the dimensions of the dam, the capacity of the dam, the magnitude of water required for the project and the capacity of the project, in case of hydro-electric unit;(d)the source and quantity of water to be used for the proposed scheme;(e)the mode of execution of the scheme;(f)the expected life of the scheme and the modalities for its return to the state, if any;(g)copy of the agreement or memorandum of understanding executed with the Government;(h)the proof ownership/possession of land or lease deed executed with the Government;(i)the approximate cost of the scheme;(j)if the applicant is a registered company, copy of registration and the Memorandum and Articles of Association;(k)a treasury receipt of fee as fixed by the Authority;(l)copy of the no-objection certificate from the concerned Ministry of the Central Government, in case the area proposed to be covered under the scheme includes the whole or any part of a cantonment area, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purposes; and(m)such other information as may be required by the Authority.
