Section 3(3) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984
(3)An unrefundable fee of [one thousand five hundred [x x x] [Substituted by Notification No. F-30-24-91-X-3, dated 29-3-1993.]] shall be paid for each application for grant of licence for 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.] respectively. The amount shall be payable to the account of this forest division in which 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 already operating or is proposed to be established, in accordance with the rules prescribed for acceptance of money by the Forest Department. A separate application shall be required for each 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.].
