Section 58(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)On receipt of application under sub-rule (1), the Chief Engineer shall seek a report from the Executive Engineer concerned regarding the(a)purpose for which the water is to be used by the applicant;(b)existence of other users in the concerned notified area;(c)availability of ground water in the area;(d)quantity of ground water to be extracted by the applicant;(e)long term behaviour of ground water level in the area;(f)likelihood of adversely affecting water availability of any drinking water source in the area; and(g)other relevant factors as the Chief Engineer may deem fit.
