Section 9 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
9. Prohibition of use of any land, as brick fields, etc., without licence.
(1)No land within Gandhidham shall be used for the purposes of a charcoal-kiln, pottery-kiln or lime-kiln, and no land within Gandhidham shall be used for the purposes of a brick-field or brick-kiln except in accordance with the directions issued under clause (j) of subsection (2) of section 6 and under and in accordance with the conditions of, a licence from the authority, which may be renewed annually.(2)Every person desiring to obtain or renew a licence under sub-section (1) shall make an application, to the Authority in such form and containing such information, as may be prescribed.(3)On receipt of an application under sub-section (2), the Authority, after making such inquiry as it considers necessary in relation to any direction issued under section 6 or in relation to any other matter, shall, by order in writing, either grant the licence subject to such conditions in respect thereof and on payment of such fee as may be prescribed, or refuse the licence.(4)Where the licence is refused, the grounds of such refusal shall be communicated to the applicant in the prescribed manner.
