Section 12(2) in The Punjab New Capital (Periphery) Control Rules, 1959
(2)[ The Deputy Commissioner shall refuse to grant licence, if the land where it is proposed to establish the brick field, or where it is proposed to use the land for quarrying stone, bajri or kankar or for stone crushing in his opinion is in undue proximity to any inhabited site, or any site which is likely to become inhabited or for any other reason which seems to him just and sufficient.] [Substituted by Haryana Government Gazette Part III dated 11.9.1973.]
