Section 3(4) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(4)[ No person shall establish a brick kiln or apply for renewal unless he/she, -(a)produces transfer of land use rights certificate from Revenue Department ;(b)produces environment clearance certificate from the Department of Environment and Remote Sensing ;(c)has an adequate mud stock as raw material for such brick kiln on an uneven, unproductive land to be certified by the Director, Agriculture.]
