Section 58(4) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(4)If the Chief Engineer is satisfied that it shall not be in the public interest to allow extraction or use of ground water in any notified area, he may refuse to grant permission to the applicant for such extraction or use of ground water and inform the applicant accordingly within 90 days of receipt of application:Provided that applicant shall be given an opportunity of being heard before his application for grant of permit is rejected.
