Section 7 in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
7. Grant of Licence.
- (i) Any owner of an existing saw mill or of a saw mill in respect of which a permit granted under rule 4 is effective, shall make an application in a prescribed form to the licensing officer for grant of licence for carrying on sawing operations in that saw mill.(ii)On receipt of such an application, the licensing officer may grant a licence on such conditions after making such enquires in such a manner as may be expedient in this behalf.(iii)[ The licence so granted shall be non-transferable. However, transfer of saw mill license can be allowed from one person to another by the Principal Chief Conservator of Forests in cases of transfer of saw mill by sale, inheritance, division of property, family arrangement and dissolution of partnership. But relocation of saw mill out side the district shall not be permitted in any case.] [Substituted by Notification F. 10(13) Forests/2004, G. S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).](iv)[ The license shall be granted initially for a period of five years and thereafter renewed by the licensing officer on an application made by the licensee to this effect for every subsequent five years. Such application shall be made at least three months before the expiry of period of license. The licensee shall have to pay license fee afresh. In case licensee fails to submit his application for renewal within the stipulated period and submit application for renewal after expiry of stipulated period but within three month of expiry of the license, the licensing authority may consider renewal of license on payment of fee equal to double the prescribed fee. If licensee does not apply for a renewal of license within three months after the expiry of the license, renewal of license shall not be considered.] [Added by ibid.]
