Section 19 in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
19. Delegation of powers.
- The Government may, by notification in the Government Gazette, direct that the powers exercisable by it under section 13 shall, subject to such conditions, if any, as may be specified in the direction, be exercisable also by such officer or authority subordinate to it, as may be notified.
