Section 2 in The Punjab New Capital (Periphery) Control Rules, 1959
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context.(a)"Act" means the Punjab New Capital (Periphery) Control Act, 1952;(b)"Applicant" means a person who makes an application to the Deputy Commissioner under sub-section (1) of Section 6 of the Act;(c)"brick field" means a place where any kind of clay is or is caused to be excavated or otherwise obtained for the manufacture of burnt or sundried bricks and includes any land which is used or is proposed to be used as a site for a brick-kiln;(d)"brick-kiln" means a place where bricks are burnt;(e)"charcoal-kiln" means a place where wood or other carbonaceous material is burnt for the production of charcoals;(f)"Form" means a form appended to these rules;(g)"lime-kiln" means a place where lime is burnt;(h)"pottery-kiln" means a place where china clay or any other kind of clay is baked or heated in the premises for making pottery or porcelain.
