Section 4 in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
4. Establishment of brick kiln.
- No brick kilns shall be established on any land which -(a)is agricultural land;(b)is fit for cultivation of any agricultural produce;(c)has not been declared as Banjri-Kadim in the Revenue records; or(d)is within the demarcated forest area of the State under the Jammu and Kashmir Forest Act, 190.
