Section 23 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
23. Application for permission to use water from an irrigation work
(1)Any person desiring to have supply of water from an irrigation work for irrigating lands not included in an area to which supply is regulated under rule 22 shall make an application to that effect in form-VI to the Assistant Executive Engineer concerned indicating the extent of lands to be irrigated and the irrigation work from which the supply is required, accompanied with a non-refundable fee of Rs. 200 /- in the shape of demand draft in favour of Executive Engineer or cash receipt of equivalent amount from divisional chest.(2)The Assistant Executive Engineer shall, after being satisfied that such supply can be made without detriment to the supply of water to the lands already included in the irrigation work, make a provisional order for supply of water for a period not exceeding six years subject to payment of water usage charges by the beneficiary in the manner as provided in rule 21.(3)The provisional permission granted under sub-rule (2) may be made permanent on the request of the beneficiary by the Executive Engineer in accordance with sub-section (2) of section 58 of the Act.
