5. An owner of a brick kiln shall, within thirty days of the date of publication of this notification in the Official Gazette and in the case of a new brick kiln established after the publication of this notification within a period of thirty days from the date of the start of brick kiln, inform the concerned assessing authority as aforesaid, the capacity of his brick kiln in the following form failing which his brick kiln shall be deemed to be covered under category 'A' as specified above in this notification.
FormI, __________________ (named), aged _________________ (years) son of Shri _______________ resident of village/town _________________________ Proprietor/partner/manager/managing director/director of __________ holding Registration Certificate number ____________________ in respect of the brick kiln situated at _____________________ (place), district_____________ do hereby declare that the brick kiln falls, in category_________________ as specified in the Government of Punjab, Department of Excise and Taxation Notification No. SO.73/PA.46/48/S.5/93 dated 30th June, 1993 and is of the capacity of__________ghoris of kachi bricks.Signature of the dealer(Brick kiln Owner)Place________________________ Name in capitals_______________________Date_________________________ Status _____________________________
