Section 51(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)The existing user who is required to apply for and obtain a licence under rule 50 shall apply to the licensing authority within six months from the date of commencement of the Act by submitting an application which shall be accompanied by(a)a fee of rupees five lakhs for the installed power generating unit and rupees one lakh for other units requiring usage of water;(b)a copy of the approval of the scheme by the competent authority for the installed unit;(c)three copies of the maps and design of the unit;(d)the installed capacity of the unit and its present output;(e)the requirement of water usage by the unit;(f)the documentary proof of ownership of the land or lease hold rights over such land;(g)the agreement executed with the Government in case of holding the land on lease basis;(h)the period and modalities for the return of the project to the state, and the MOU executed by the user with the Government.
