Section 13 in The M.P. Regulation of Uses of Land Act, 1948
13. Prohibition of use of any land as a brick-field, etc., without a licence.
(1)No land within a controlled area shall he used for the purposes of a charcoal-kiln, pottery-kiln, time kiln, brick-field or brick-kiln except under, and in accordance with the conditions of, a licence from the Collector which shall be renewable annually.(2)The Collector may charge such fees for the grant and renewal of such licences and may impose such conditions in respect thereof as may be prescribed.(3)No person shall be entitled to claim compensation under this Act or any other Act for any injury, damage or loss caused or alleged to have been caused by the refusal of licence under sub-section (1).
