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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010

(1)Any person desiring to establish a brick kiln in an area of the State conforming to the conditions laid in section 4, shall make an application to the licensing authority of the area for grant of licence for the establishment of a new brick kiln and for commencing brick manufacturing operations thereon.