Section 11(1) in The Punjab New Capital (Periphery) Control Act, 1952
(1)No land within a controlled area shall, except with the permission of the State Government, be used for purposes other than those for which it was used on the date of notification under sub-section (2) of section 3; and no land shall be used for the purposes of a charcoal- kiln, pottery-kiln, lime-kiln or brick-field or brick-kiln, except under, and in accordance with, the conditions of a licence from the Deputy Commissioner on payment of such fees and under such conditions as may be prescribed.
