Section 51(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)The licensing authority shall pass an order with regard to the grant of licence within a period of six months from the date of receipt of application under sub-rule (1) 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, if any;(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.
