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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(5) in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993

(5)The concerned Superintending Engineer of the Orissa State Electricity Board shall, either on a reference made to him in this behalf or otherwise, that a saw mill is being operated without a valid licence take immediate measures to disconnect the supply of electric energy to such unlicensed saw mills.