Section 2(2) in The Jammu and Kashmir Forest (Conservation) Act, 1997
(2)[ Notwithstanding anything contained in sub-section (1) the District Planning and Development Board concerned may accord permission for construction of rural roads, execution of electric, irrigation and public health engineering works or such other developmental works when passing through demarcated or un-demarcated forests subject to the condition that the land required for the purpose does not exceed two hectare of forest land and the permission shall be accorded only once for an individual case without any further extension.
