Section 4(2) in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993
(2)The licence shall be subject to the following conditions-(a)Sawing operations in the saw mill and saw pit shall not be carried before 6 a. m. and after 6. p. m. unless it has been permitted by the Licensing Officer in writing.(b)The certified copies of the licence and the, permission granted under Clause (a) above, shall be displayed at a permanent place in the saw mill or saw pit.(c)The date-wise and log-wise account of stock of round wood and of sawn timber shall be maintained in the Forms D and E, respectively.(d)The registers of accounts shall, if so required, be produced for inspection before any Forest Officer not below the rank of a Forester having jurisdiction over the area, or any officer specially authorised by the Licensing Officer in writing in this behalf.(e)If the licensee or the person in charge of the operation of saw mill or saw pit has reason to believe that the wood brought to the saw mill or saw pit is illegal/authorised, he shall inform the nearest Range Officer as early as possible about the arrival of illicit wood and in no case the wood so brought shall be sawn.(f)The expansion of the saw mill or saw pit or change in its location shall not be carried out without the written permission of the Licensing Officer.
