Section 26(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)On receipt of an application from any owner or occupier of any land or field for preparation of a scheme under section 32 of the Act or if he considers it necessary to prepare such scheme, the Executive Engineer shall direct the Assistant Executive Engineer concerned to conduct necessary survey and investigation of the source of water and the land likely to be irrigated by such scheme.
