Section 37(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)Any person desiring to ply a boat or vessel in a reservoir, pond, tank, river, stream, nallah, cannal or any other water course shall apply to the Chief Engineer in form-VIII accompanied by:(a)a fee of Rs. 1000/- (non refundable);(b)type of the material used for the construction of the boat or vessel (wooden or any other material);(c)size of the boat or vessel;(d)capacity of the boat or vessel (number of passengers including crew or weight of goods and crew);(e)mode of operation of the boat or vessel (manual or mechanically driven);(f)purpose of plying the boat or vessel (Water taxi/trading);(g)period of operation of boat or vessel; and(h)certificate of fitness of the boat or vessel (issued by the competent authority).
