Section 9(1) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
(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.
