Section 37 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
37. Plying of boat or vessel
(1)Any person desiring to ply a boat or vessel in a reservoir, pond, tank, river, stream, nallah, cannal or any other water course shall apply to the Chief Engineer in form-VIII accompanied by:(a)a fee of Rs. 1000/- (non refundable);(b)type of the material used for the construction of the boat or vessel (wooden or any other material);(c)size of the boat or vessel;(d)capacity of the boat or vessel (number of passengers including crew or weight of goods and crew);(e)mode of operation of the boat or vessel (manual or mechanically driven);(f)purpose of plying the boat or vessel (Water taxi/trading);(g)period of operation of boat or vessel; and(h)certificate of fitness of the boat or vessel (issued by the competent authority).(2)The Chief Engineer, after the receipt of application under sub-rule (1) shall seek a report from the Executive Engineer concerned and after considering such report and making such enquiries as he may deem proper, the Chief Engineer may grant permission to the applicant specifying therein the following(a)the name and address of the person in whose favour permission is granted;(b)the area of operation;(c)the make of the boat or vessel for which permission is granted and its size;(d)the capacity of the boat or vessel;(e)the purpose for which the permission is granted (Water taxi/ trading);(f)the timing of plying the boat or vessel;(g)the monthly fee payable by the person in whose favour the permission is granted; and(h)other terms and conditions subject to which such permission is granted.
