Section 46 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
46. Requirement of obtaining a licence
- After approval of a scheme by the Authority under sub-section (2), or by the Government under sub-section (4), of section 92 of Act or for undertaking any activity as mentioned in section 96 of the Act, the user shall apply to the licensing authority for grant of a licence for use of water.
