Section 2(f) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(f)"defunct kiln" means -(i)a kiln in existence at the commencement of this Act but in which brick manufacturing operation have not been carried on or are not carried on, for a continuous period of one year prior to such commencement; and(ii)a kiln whether established before or after such commencement in which brick manufacturing operations are not carried an for a continuous period of one year at any time after the commencement of this Act;
