Section 63 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
63. Registration of drilling agencies
(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.(2)After making such enquiries as the Chief Engineer may think proper, he may register the drilling agency and allot a registration number to such agency.(3)The Executive Engineer concerned or an Assistant Executive Engineer authorized by the Executive Engineer in this behalf shall seize any drilling machine or other equipment of any drilling agency if it is not registered under sub-rule (1).
