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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(1)Every user who has installed a unit for generation of electricity or supply of water for irrigation or drinking purposes or any other hydraulic scheme requiring usage of water prior to the commencement of the Act shall, within a period if six months from such commencement, apply to the licensing authority for grant of a licence for use of water.