Section 3 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
3. Declaration of flood plain zoning.
(1)Where the Government considers it necessary or expedient to do so, it may by notification in the Government Gazette, declare the flood plain zoning in respect of a river that flows in the State shall be made in the manner hereinafter specified.(2)The Government may direct that a survey be made of the notified river for the purpose of determining the limits within which the provisions of the Act are to be applied and that proper charts and registers be prepared specifying all boundaries and landmarks and any other necessary matters for the purposes of ascertaining such limits.(3)The Government may, by notification in the Government Gazette, appoint the Deputy Commissioner of the District or such other authority as it may consider necessary, as the Flood Zoning Authority for the purposes of making a survey of the area as required under sub-section (2).
