Section 63(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)Every drilling agency, whether owned by the Government, or any local body or a private individual shall, as soon as may be after the commencement of these rules but not later than 120 days, apply in form-XII to the Chief Engineer concerned for grant of registration. The application shall be accompanied by(a)a fee of rupees ten thousand;(b)the name of the user agency;(c)the purpose of having the drilling machinery;(d)the description of machinery, its make, capacity and other technical details;(e)other information relevant to the drilling agency or sought by the Chief Engineer.
