Section 4 in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
4. Application for licence.
- On and from the appointed day,-(a)no person shall establish a saw mill [x x x] [The words 'or a saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] except under the authority and subject to the conditions of a licence granted in that behalf under this Act :[Provided that the State Government may notify such period during which no licence for the establishment of new saw mill shall be granted.] [Inserted by M.P. Act No. 13 of 2003, Section 4 (ii) (w.e.f. 26-4-2003).](b)no person shall operate a saw mill [x x x] [The words 'or a saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] in existence on the said date, unless he is granted a licence in that behalf under this Act on an application made by such person within a period of thirty days from such date :Provided that for the period of thirty days and thereafter the period during which the application is pending for consideration, it shall be deemed as if such person was granted a licence under this Act and he was operating the saw mill [x x x] [The words 'or a saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] accordingly.
