Section 35(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)The Assistant Executive Engineer shall, after preparation of the draft scheme, notify the same by a public notice affixed at conspicuous places in every village covered by such scheme for inviting objections, if any, from the public indicating therein the following information:-(a)particulars of the owners or occupiers to be benefited;(b)cost involved on the drainage scheme; and(c)sketch plan of the area proposed to be benefited under the scheme.
