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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(1)Any person may apply to the Executive Engineer for grant of permission to extract water for any purpose by the installation of a pump set or other electrical or mechanical device fr6m any irrigation work in form-IX accompanied by
(a)a fee of Rs. 1000/- (non refundable);
(b)the purpose for which water is required to be extracted;
(c)the quantity of water to be extracted;
(d)the manner of extraction (manual, mechanical or electrical); and
(e)the period of extraction.