Section 16 in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
16. Sale bill.
- Every consignment of bricks whether carried by vehicles, carts or any other mode or stored/delivered shall invariably be accompanied by a valid sale bill as prescribed under law in force on the subject indicating the quality, price and tax charged and the consignment not accompanied by such document shall be liable to seizure and the kiln owner shall be subject to prosecution under law.
