Section 11 in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
11. Prohibition of Electric Connection, etc. in Unlicensed Saw Mill.
- Notwithstanding anything contained in any enactment relating to electricity for the time being in force, no electric energy shall be consumed and no electric connection shall be installed for the purpose of a saw mill or continued for that purpose unless such saw mill is duly licensed or deemed to be licensed in accordance with the provisions of this Act and the Rules, and such electric connection shall be disconnected if a saw mill operates without a valid licence granted or deemed to be granted under this Act.
