Section 7(iii) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
(iii)[ The licence so granted shall be non-transferable. However, transfer of saw mill license can be allowed from one person to another by the Principal Chief Conservator of Forests in cases of transfer of saw mill by sale, inheritance, division of property, family arrangement and dissolution of partnership. But relocation of saw mill out side the district shall not be permitted in any case.] [Substituted by Notification F. 10(13) Forests/2004, G. S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).]
