Section 3(6) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984
(6)The licensing officer while refusing to grant the licence shall apart from any other consideration which in his opinion justifies his action of refusing to grant the Licence; consider the following(i)Whether the site of the saw mill or [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] is within such limits from nearest Government forests as is prescribed by the State Government.(ii)Whether availability of wood in the area for purpose of sawing is already not enough warranting establishment of a new saw mill or a [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.].(iii)Whether establishment of saw mill or [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] has already led to or will lead to illicit fellings of trees and be against the protectiomand conservation of forest and environment.(iv)Whether the person or company applying for the licence has been found guilty of forest offence of grave nature.
