Section 26(2) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form of application for grant of licence under section 6 and the particulars it may contain;(b)the manner in which an investigation is to be made in respect of an application for a licence and matters to be taken into account in granting or refusing a licence;(c)the form of application for renewal of licence and the particulars it may contain;(d)the form of licence which may be granted;(e)the conditions subject to which the licence may be granted or renewed;(f)the royalty to be paid by a Brick Kiln owner under section 11;(g)the form and manner in which appeals may be filed under section 20 and the procedure to be followed by Appellate Authority in disposing of appeals; and(h)any other matter which has to be prescribed under this Act.
