Section 23(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)The Assistant Executive Engineer shall, after being satisfied that such supply can be made without detriment to the supply of water to the lands already included in the irrigation work, make a provisional order for supply of water for a period not exceeding six years subject to payment of water usage charges by the beneficiary in the manner as provided in rule 21.
