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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(6) in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993

(6)Where the saw mill operating without a valid licence is using electric energy for purpose other than sawing, the supply of electric energy shall remain disconnected till a valid licence is obtained by the owner of the saw mill or the plants and machinery, implements and equipments which are used in operation of the saw mill are disposed of.Form-A[See Rule 3 (2)]Application for Grant of Licence for Establishing and Operating a Saw Mill/Saw Pit