(11)[(a) The powers conferred by this rule on the Divisional Forest Officer of granting a licence for erecting or operating any machinery or saw mill for cutting or converting of timber, and of refusing, renewing and revoking such licence, shall be exercised by him under the [general control] [Sub-rule (11) was added by G.N. dated 16.7.1981.] of the State Government.(b)Where the State Government is satisfied that for the conservation of trees and forest, or for carrying out any other purpose of the Act, it is necessary to issue directions to the Divisional Forest Officers, licensees and other persons concerned, for their guidance in matters of policy to be followed in public interest in regard to the issue, refusal, renewal, [Suspension or revocation of licences under this rule, generally or in any specified category of cases, the State Government may, from time to time, by notification in the Official Gazette, issue the necessary directions. Such directions shall be binding on, and shall be complied with, by the licensing authorities, licensees and other persons concerned.] [Inserted by G.N. dated 19.8.1981.]
