Section 8 in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
8. Fee for licence.
(1)The fee for grant of licence shall be rupees thirty thousand. The renewal fee for such licence shall be rupees ten thousand per annum:Provided that the Government may, by a notification in the Government Gazette, revise the licence fee and the renewal fee from time to time.(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.
