Section 38(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)The Executive Engineer, after the receipt of application under sub-rule (1), shall seek feasibility report from the Assistant Executive Engineer, and after satisfying himself upon the report of the Assistant Executive Engineer that such extraction of water shall affect the functioning of the Irrigation work, the Executive Engineer shall grant permission to the applicant subject to payment of such fee as he may determine depending upon the device used for extraction and the quantity of water permitted to be extracted.
