Section 9 in Bihar Rules for the Establishment of Saw Pits and Establishment and Regulation of Depots, 1983
9.
Operation of the depot or saw pit without renewing a licence after the expiry thereof shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to Rs. 500 or with both, in addition to such compensation for damages as the court may direct to be paid.
