Section 25(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)Any person intending to construct a well for purposes other than exclusive domestic use, either on personal or community basis, in the restricted area shall apply in form-VII to the Executive Engineer concerned for obtaining permission for such construction. The application shall be accompanied by the following documents, namely:(a)a fee of Rs. 500 /- in the shape of a demand draft favouring the Executive Engineer concerned or by way of cash;(b)proof of the ownership or occupancy of the premises where well is proposed to be constructed;(c)an affidavit duly attested by the first class Magistrate to the effect that the applicant shall abide by the provisions of the Act and the rules and regulations made thereunder and also such other terms and conditions subject to which the permission for construction of well is granted; and(d)the purpose for which the well is to be constructed.
