Section 4 in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
4. Grant of Permits.
- (i) Any person, firm or authority make an application to the Government or to an officer authorised by the Government in this regard for the grant of a permit for the establishment of a new timber saw mill and any owner of defunct timber saw -mill may make a like application for the grant of a permit in prescribed proforma for recommending timber saw milling operation in such mill.On the receipt of such an application Government or the officer authorised by the Government may grant the permit after making such enquiries in such manner as may be expedient in this behalf.[Provided that in case of wood handicraft sawmill, permit is not required.] [Added by ibid.](ii)The permit so granted shall be non-transferable and can be cancelled by the Government without assigning any reasons thereof.
