Section 11 in The Punjab New Capital (Periphery) Control Act, 1952
11. Prohibition on use of land.
(1)No land within controlled area shall, except with the permission of the State Government, [and on payment of such conversion charges as may be prescribed by the State Government from time to time] [Words inserted by Haryana Act No. 3 of 2000.] be used for purposes other than those for which it was used on the date of notification under sub-section (1) of Section 3 and no such land shall be used for the purposes of a charcoal- kiln, pottery-kiln, lime-kiln, brick-field or brick-kiln or for quarrying stone, bajari or kankar, or manufacturing surkhi, or stone crushing, or for other similar extraction or ancillary operation except under and in accordance with the conditions of a licence to be obtained from the [Director] [Substituted by Haryana Act No. 15 of 2001.] on payment of such fees and on such conditions as may be prescribed or as may be specified in the order.](2)The renewal of such licence may be made [after three years] [Substituted for 'annually' by Haryana Act No. 3 of 2000.] on payment of such fees as may be prescribed.(3)No person shall be entitled to claim compensation for any injury, damage or loss caused or alleged to have been caused by the refusal to issue or renew a licence, except in cases where such kiln was in existence at the time of the notification [under sub-section (1) of Section 3] [Substituted by Haryana Act No. 3 of 2000.] and in which case an application shall lie to the arbitrator within three months of the order of refusal in the manner provided in Section 9.
