Section 8(2) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(2)After the licence has been granted, the licencing authority shall forward a copy of licence to the following departments:-(a)Industries and Commerce Department;(b)Consumer Affairs and Public Distribution Department;(c)Commercial Taxes Department;(d)Geology and Mining Department;(e)District Development Commissioner; and(f)Pollution Control Board.
