Section 13(1) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(1)The Licensing Officer may:(a)where a saw mill or saw pit is established or operated, after the appointed day, in an area declared to be prohibited area under Subjection (1) of Section 5 ; or(b)where a saw mill or saw pit is established or operated save as provided in Sub-section (2) of Section 4, without a valid licence ;(c)where a saw mill or saw pit is operated after suspension or revocation of a licence under Sub-section (4) of Section 7; or(d)where the saw mill or saw pit is operated with the aid of electrical energy or electrical installation in contravention of the provision of Section 11,order confiscation of the whole or the portion of the plants and machinery implements and equipments which have been used in the commission of the offence.
