Section 3 in East Punjab Control of Bricks Supplies Act, 1949
3. Powers to control supply, distribution or bricksption of bricks.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in so far as it appears to it to be necessary or expedient for controlling the supply of bricks or for securing equitable distribution and availability at reasonable prices, may, by notified order, provide in regard to bricks;(a)for regulating by licences, permits or otherwise the storage, distribution, transport, acquisition, disposal, manufacture and consumption of bricks ;(b)for controlling the prices at which bricks may be brought or sold;(c)for collecting any information or statistics with the view to the regulating of the aforesaid matters;(d)for requiring dealers or kiln owners to maintain and produce for inspection such accounts and records regarding bricks and to furnish such information relating thereto, as may be specified in the order;(e)for any incidental and supplementary matters including in particular the entering and search of premises, vehicles the seizure by a person authorised to make such search of the bricks in respect of which such person has reason to believe that contravention of any order made under this Act has been, is being or is about to be committed, the grant or issue of licences, permits or other documents and the charging of fees therefor.
