Section 92(1) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010
(1)After receipt of the scheme from a user, the authority shall consider the viability of the scheme by taking into the account the following factors, namely:(a)whether the purpose of the proposed scheme is consistent with the State Water Policy;(b)whether the works required to be executed for the proposed scheme are detrimental to any existing, ongoing or proposed water supply, irrigation, flood control or any other scheme in the area;(c)whether the proposed scheme is consistent with the requirements of drinking water, irrigation, navigation, flood control or any other public purpose, and make such inquiries and undertake such other studies, as it may deem necessary.
