Section 2(c) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
(c)"Defunct saw mill" means: (i) A saw mill in existence on the commencement of these Rules, but in which timber sawing operation not been carried on for a continuous period of six months prior to commencement of the Rules; and(ii)a saw mill (whether established before or after such commencement the Rules) in which timber sawing operations have not been carried a continuos period of six months at any time after the commencement these Rules.
