Section 5 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
5. Application for water connection for domestic use
(1)The owner or occupier of a premises may apply to the Executive Engineer concerned for supply of water from the distribution pipe by submitting an application in form-I accompanied by the following documents:(a)a fee of Rs. 200/- in the shape of a demand draft favouring the Executive Engineer concerned or in cash;(b)proof of ownership or occupancy of the premises for which the water connection is required; and(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 all rules and regulations made thereunder and other terms and conditions subject to which the water connection is granted.(2)The Executive Engineer shall forward the application to the Assistant Executive Engineer incharge of the area for a feasibility report.(3)The Assistant 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 Executive Engineer for grant or refusal of water connection to the applicant and also(a)furnish estimated cost 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 not:-(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.(4)On the basis of the feasibility report/recommendations made under sub-rule (3), the Executive Engineer may grant permission for the installation of water supply connection in the premises of the applicant after allotting a number to be as Water Supply Installation Number (WSIN) with in a period of 30 days from the date of receipt of application or within 10 days from the date of receipt of report under sub-rule (3), as the case may be, subject to the condition that the applicant shall deposit:(a)the total estimated cost assessed under clause (a) of sub-rule (3) for the installation of water supply connection in the divisional chest; or(b)the cost of skilled labour and bear at his own expenses the cost of unskilled labour, key material, flow-meter, labour, and all allied items of work required in the installation of such water connection provided the key material and the flow-meter is of ISI Mark.
