Section 5 in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
5. Declaration of Prohibited Area.
(1)Notwithstanding anything contained in this Act, the State Government may, by Notification, for reasons to be specified therein, declare any area to be a prohibited area for such period, as may be specified in such Notification.(2)During the period any area is declared to be a prohibited area under Sub-section (1) the following consequences shall ensue, namely:(a)no licence shall be granted for establishment of a saw mill or saw pit in that area ;(b)no licence shall be renewed in relation to the area during that period ;(c)a saw mill or saw pit situated in that area shall cease to operate and keep its sawing operations closed :Provided that the Licensing Officer may permit sawing of wood in deposit in the saw mill or a saw pit subject to Such conditions and restrictions as it may deem fit to impose ; and(d)so claim on account of damages because a of closure shall be entertained nor any damages shall be payable.
