Section 11 in The Punjab New Capital (Periphery) Control Act, 1952
11. Prohibition on use of land.
(1)No land within a controlled area shall, except with the permission of the State Government, be used for purposes other than those for which it was used on the date of notification under sub-section (2) of section 3; and no land shall be used for the purposes of a charcoal- kiln, pottery-kiln, lime-kiln or brick-field or brick-kiln, except under, and in accordance with, the conditions of a licence from the Deputy Commissioner on payment of such fees and under such conditions as may be prescribed.(2)The renewal of such licence may be made annually on payment of such fees as may be prescribed.(3)No person shall be entitled to claim compensation for any injury, damage or loss caused or alleged to have been caused by the refusal to issue or renew a licence, except in cases where such kiln was in existence at the time of the notification under sub-section (2) of section 3 and in which case an application shall lie to the arbitrator within three months of the order of refusal in the manner provided in section 9.
