Section 15(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(3)The Executive Engineer In-charge of the area shall, after making a site inspection and examining the feasibility of such connection, submit specific recommendations to the Chief Engineer for grant of, or refusal of, water connection to the applicant and also(a)furnish estimated expenditure involved for the installation of such water supply connection including the cost of key material, flow-meter, labour, and all allied items of work ; and(b)certify that the grant of such water connection to the applicant is no t:-(i)inconsistent with State Water Policy and Plan;(ii)likely to create a water shortage in the area;(iii)likely to create a health nuisance;(iv)likely to adversely affect other lawful users of the water resource;(v)likely to damage the water resource or its environment;(vi)incompatible with other uses of such water in the adjoining area; and(vii)inconsistent with the provisions of the Act or rules and regulations framed thereunder.
