Section 5(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)The owner or occupier of a premises may apply to the Executive Engineer concerned for supply of water from the distribution pipe by submitting an application in form-I accompanied by the following documents:(a)a fee of Rs. 200/- in the shape of a demand draft favouring the Executive Engineer concerned or in cash;(b)proof of ownership or occupancy of the premises for which the water connection is required; and(c)an affidavit duly attested by the first class Magistrate to the effect that the applicant shall abide by the provisions of the Act and all rules and regulations made thereunder and other terms and conditions subject to which the water connection is granted.
