Section 92(2) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010
(2)If the authority is satisfied that the proposed scheme is viable and meets all the requirements, it may, either approve the scheme as submitted by the user or with such modification as it may deems fit, or reject the same by assigning grounds for such rejection:Provided that in case of a scheme relating to use of water for generation of electricity, the authority shall submit its recommendations to the Government for approval of the scheme.
