Section 24(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)After a declaration is made by the Executive Engineer in consultation with Chief Agriculture Officer under sub-section (1) of section 62 identifying the kind of crops that should be sown, planted or grown on lands under the command area of an irrigation work and after a notice to that effect is given by the Assistant Executive Engineer concerned, no person shall sow, plant or grow any crop in the irrigable command area other than the crops specified in such declaration or notice.
