Section 6 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
6. Preparation of estimates and issuance of notification by competent authority.
(1)On receipt of the indent for the notification of the land likely to be required for rights of user under the Act, the competent authority shall take necessary measures which may be taken for issuance and publication of the notification as prescribed under section 3 of the Act.(2)The officers concerned shall be responsible for conducting of surveys, and the preparation of maps and plans and for preparation of the data upon which the acquisition of right of user in land or award can be made.
