Section 48(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)After considering the objections, excluding those which have already been considered and disposed off during the process of approval of the scheme by the Authority or the Government, if any and the suggestions received in response to the notice as provided in sub-section (1) and after ascertaining that(a)the DPR of the applicant has been approved by the Authority or the Government, as the case may be;(b)the applicant complies with the requirements of capital adequacy and credit worthiness;(c)the applicant possess a good moral conduct and is not involved in any criminal activity,(d)the applicant possesses sufficient machinery and equipment required for the execution of the scheme;(e)the applicant owns the land on which the unit is to be installed or holds such land on a valid and subsisting lease;(f)the applicant has never been black listed or become insolvent;(g)the applicant has obtained no objection certificate from the concerned Ministry of the Central Government in case the area proposed to be covered under the scheme includes any part of a cantonment area, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purposes,the licensing authority may issue a licence to the licensee within three months specifying therein the following-(a)the works for which the licence is issued;(b)the source of water to be used by the licensee;(c)the quantity of water to be used by the licensee;(d)the specifications of the main components of the scheme;(e)the rate and amount of water usage charges to be paid by the licensee;(f)the period and modalities for the return of the project to the state;(g)the MOU executed by the licensee with the Government;(h)the period of validity of the licence ;(i)the description of the land to be used for execution of the project and its status (whether owned by the licensee or held in lease); and(j)the terms and conditions subject to which the licence has been granted.
