Section 11 in The Punjab New Capital (Periphery) Control Rules, 1959
11. Person intending to use land for the kilns etc.
[Section 11] - Every person intending to use any land for the purposes of charcoal-kiln, pottery- kiln, lime-kiln or brick kiln or a brick field [or for quarrying stone, bajri or kankar or manufacturing surkhi, or stone crushing, or for other similar extraction or ancillary operations] [See Haryana Government Gazette L.S. Part III dated 11.9.1973.] shall make an application to the Deputy Commissioner in Form C giving necessary particulars against columns provided in the form and such other information as the Deputy Commissioner may require to be furnished.
