Section 3(3) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(3)No owner of a brick kiln, -(a)in respect of which a licence has been granted under section 6, shall carry on brick manufacturing operation in that kiln after the licence has ceased to be valid;(b)in respect of which the licence has been revoked or suspended under section 10, shall carry on brick manufacturing operations in that kiln after the revocation or, as the case may be, during the period for which the licence has been suspended;(c)shall without the previous permission of the licencing authority, change the location of kiln in respect of which a licence has been granted under section 6;(d)shall effect any expansion of the kiln expect with the previous permission of the licensing authority where such expansion is not in accordance with terms and conditions of the licence granted under this Act.Explanation. - For the purpose of clause (a) of this sub-section, the period of validity of a licence shall not be deemed to have expired, if an application for its renewal is pending before the licensing authority.
