Section 3 in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993
3. Application for Licence.
(1)Application to obtain a licence to establish a saw mill or a saw pit or to operate a saw mill or a saw pit in existence on the appointed day shall be made to the Licensing Officer.(2)The application for establishing a saw mill or a saw pit shall be in Form 'A' and the application for operating a saw mill or saw pit in existence on the appointed day shall be in Form 'B'.(3)An unrefundable fee of rupees five hundred or one hundred rupees shall be paid for each application for grant of licence for saw mill or saw pit, respectively.(4)The amount shall be payable to the Government Treasury under appropriate Head of Account.(5)Every such application shall be accompanied by a deposit of rupees one thousand as security deposit in shape of Bank guarantee in any Nationalised Bank.(6)The Licensing Officer while considering the application to grant the licence shall, apart from any other consideration which in his opinion justifies his action, consider the following-(i)Whether the site of the saw mill or saw pit is within such limits from the boundaries of any Reserve Forest, Protected Forest or other forest block in area :(ii)Whether establishment, renewal or continuance of saw mill or saw pit in the area is justified on the basis of the quantum of the timber output available for sawing in the area ?(iii)Whether the number of saw mills or saw pit both existing and proposed can be viably run in the area with reference to the quantum of wood that may be available for sowing;(iv)Whether establishment of saw mill or saw pit has already led to, or will lead to illicit felling of trees and be against the protection and conservation of forest and environment;(v)Whether the report has been found guilty of any forest offence of grave nature;(7)The Licensing Officer may after consideration, grant or refuse to grant the licence after recording reasons therefor.
