Section 7 in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
7. Grant, Renewal, Revocation or Suspension of Licence.
(1)On receipt of the application under Sub-section (1) of Section 6, the Licensing Officer may, after making such enquiry as it may deem fit;(i)grant the licence; or(ii)by order in writing for reasons to be stated therein refuse to grant the licence :Provided that no order refusing to grant the licence shall be passed unless the applicant has been given a reasonable opportunity of being heard.(2)Every application received under Sub-section (1) of Section 6 shall be disposed of by the Licensing Officer within a period of three months from the date of its receipt.(3)A licence granted under Sub-section (1) shall be subject to the provisions of this Act and to such conditions as may be prescribed.(4)The provisions of this section shall apply to renewal of licence as they apply to grant of licence or refusal to grant a licence.(5)If the Licensing Officer is satisfied, either on a reference made to it in this behalf or otherwise, that-(a)the licensee has parted, in whole or in part, with his control over the saw pit or has otherwise ceased to operate or own such saw mill or saw pit; or(b)the licensee has, without reasonable cause, failed to comply with any of the conditions of the licence or any direction lawfully given by the Licensing Officer or has contravened any of the provisions of this Act or the Rules; or(c)the licensee has, in the premises of the saw mill or saw pit wood which he is not able to account for satisfactorily and consequently which is liable for confiscation under Sub-section (2) of Section 10,then without prejudice to any other penalty to which the licensee may be liable under this Act, the Licensing Officer may, after giving the licensee an opportunity of showing cause, revoke or suspend the licence and forfeit the sum, if any, or any portion thereof deposited as security for the due performance of the conditions subject to which the licence has been granted.
