Section 6(4) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(4)Every application under sub-section (1) and sub-section (2) shall be made in the prescribed form and shall contain the particulars regarding the location of brick kiln, the size and type thereof and such other particulars as may be prescribed . It shall invariably be accompanied by the following documents:-I. site plan and Revenue extract duly attested by concerned Tehsildar indicating the title, location, status and type of land;II no-objection certificates from -(i)Deputy Commissioner concerned;(ii)State Pollution Control Board;(iii)Divisional Forest Officer concerned;(iv)Wildlife Warden concerned;(v)Director, Geology and Mining;(vi)District Agriculture Officer concerned;(vii)Block Medical Officer concerned;(viii)Tehsil Education Officer concerned;(ix)The Executive Engineer (PWD/R&B) concerned; and(x)Tehsildar concerned.
