Section 4 in The Bihar Saw Mills (Regulation) Act, 1990
4. Appointment of prescribed authority.
- The State Government, may by notification-(1)appoint an officer not below the rank of a Conservator of Forests to be prescribed authority, for the purpose of this Act;(2)define the local limits within which a prescribed authority shall exercise the powers conferred and perform the duties imposed on him by or under this Act.
