Section 25(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(1)If a notification has been issued by the Government under sub-section (4) of section 24 of the Act restricting the construction of wells in any area specified therein, the Assistant Executive Engineer shall, by a public notice affixed at conspicuous places or by announcements through public address system in the said area or such other mode as he may deem fit, inform the general public about such restrictions and also ensure that no well is constructed in the said area without obtaining prior permission from the Executive Engineer concerned.
