Section 31 in Faridabad Complex (Regulation and Development) Act, 1971
31. Prohibition on use of land in controlled area.
(1)No land within the controlled area shall, except with the permission of the Chief Administrator, be used for purposes, other than those for which it was used on the date of publication of the notification under sub-section (1) of Section 29 and no land within such controlled area shall be used for the purposes of a charcoal-kiln, pottery-kiln, lime-kiln, brick-kiln or brick-field or for quarrying stone, bajri, kankar or manufacturing of surkhi or for crushing stone or for other similar extractive or ancillary operations except under and in accordance with the conditions of a licence to be obtained from the Chief Administrator on payment of such fees and under such conditions as may be prescribed.(2)The licence so granted shall be valid for one year and may be renewed annually on payment of such fees as may be prescribed.
