(1)(i)Within the limits of any reserved or protected forest (whether in charge of the Forests or Revenue Department) or of any land in respect of which a notification under section 4 declaring that it has been decided to constitute such land a reserved forest has been issued and within one mile of such limits, no person shall establish a sawpit for the cutting or converting of timber or manufacture charcoal without the previous sanction in writing of the Range Forest Officer; or(ii)Within the limits of any reserved or protected forest, or of any land referred to in clause (i) and within [eighty kilometres] [Substituted for the words 'twenty miles' by G.N. dated 19.8.1981.] of such limits, no person shall erect or operate any machinery or saw-mill for cutting or converting of timber, without obtaining a licence in that behalf.
