Section 3(2) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(2)No owner of a kiln shall, after the commencement of this Act, continue brick manufacturing operations except under and in accordance with a licence granted under this Act:Provided that nothing in this sub-section shall apply to an existing kiln for such period as may be specified in this behalf by the Government by a notified order.
