Section 58(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)Any person who desires to sink a well (other than a well fitted with a hand operated manual pump or other manual devices or a sub-surface well up to 20 metre depth), or use ground water, in any area notified by the Government under section 111 of the Act shall apply to Chief Engineer concerned in form- XI for grant of a permit for digging of such well or use of such water. Such application shall be accompanied by a fee of rupees twenty thousand and shall indicate the following information:(a)the description of source of ground water, such as type of well and its location;(b)the purpose of using the water (whether domestic, commercial, industrial or trading purposes);(c)the lifting device to be employed by the applicant for extraction of water;(d)the quantity of water to be extracted or used;(e)the time and duration of such extraction or use per day;(f)the existence of other such users in the area; and(g)other details about the unit or scheme to be installed or operated by the applicant.
