Section 10(1) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(1)If the licensing authority is satisfied, either on a reference made to him in this behalf or otherwise that,-(a)a licence granted under section 6 has been obtained by misrepresentation as to an essential fact; or(b)the holder of a licence has without reasonable cause, failed to comply with the conditions subject to which the licence has been granted; or(c)the holder of the licence has suspended the manufacture and production of bricks without any reasonable cause in order to create artificial scarcity;(d)the holder of a licence has contravened any of the provisions of this Act or the rules made thereunder;(e)the holder of a licence has been prosecuted and convicted under section 21 of this Act,then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the licensing authority may, after giving the holder of the licence an opportunity of showing cause, revoke or suspend the licence or forfeit the sum, if any, or any portion thereof deposited as security for the due performance of the conditions subject to which the licence has been granted and may also black list the owner of a brick kiln debarring him from issuance of a licence for a period up to ten years.
