Section 12 in The Punjab New Capital (Periphery) Control Rules, 1959
12. Power to refuse licence to kilns
[Section 11]. - (1) Before making an order on any application, the Deputy Commissioner may make or cause to be made such enquiries as he considers necessary.(2)[ The Deputy Commissioner shall refuse to grant licence, if the land where it is proposed to establish the brick field, or where it is proposed to use the land for quarrying stone, bajri or kankar or for stone crushing in his opinion is in undue proximity to any inhabited site, or any site which is likely to become inhabited or for any other reason which seems to him just and sufficient.] [Substituted by Haryana Government Gazette Part III dated 11.9.1973.](3)A licence shall not be granted for the establishment of any kiln within a distance of one hundred yards from the outer boundary of any public road.
