Section 2 in East Punjab Control of Bricks Supplies Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)'Brick' means any piece of burnt clay having geometrical shape fired in a kiln;(b)'Kiln' means a structure used for firing bricks; and(c)'Dealer' means any person who deals in bricks or holds stocks of bricks for sale and includes his representative or agent.
