Section 6 in The Bihar Saw Mills (Regulation) Act, 1990
6. Declaration of prohibited area.
(1)The State Government may, by notification, for reasons to be prescribed therein, declare any area to be a prohibited area for such period not exceeding three years at a time, as may be specified therein.(2)During the period any area is declared to be a prohibited area under subsection (1), the following consequences shall ensue, namely-(a)no licence shall be granted for establishment of a saw mill or saw pit in that area;(b)no licence shall be renewed during that period;(c)a saw mill or saw pit situated in that area shall cease to operate and keep its sawing operation closed;(d)no claim on account of damages because of closure shall be entertained nor any damages shall be payable.
