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State of Rajasthan - Act

Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983

RAJASTHAN
India

Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983

Rule RAJASTHAN-FOREST-PRODUCE-ESTABLISHMENT-REGULATION-OF-SAW-MILLS-RULES-1983 of 1983

Published on 16 July 1983
Commenced on 16 July 1983
[This is the version of this document from 16 July 1983.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983Published vide Notification No. F. 10(17) Rev. 8/82, G.S.R. 33, dated 16.7.1983 (Published in Rajasthan Gazette, Extraordinary, Part 4(I), dated 2.8.1983, p. 121 to 132 w.e.f. 2.8.1983).RJ83In exercise of the powers conferred by Sections 41 and 42 of the Rajasthan Act, 1953 (Rajasthan Act XIII of 1953) the State Government makes the following rules to provide for the establishment and regulation of saw mills, namely:-

1. Short title and commencement.

(1)These rules shall be called "The Rajasthan Forest Produce (Establishment and Regulation of Saw Mills) Rules, 1983.

(2)They shall come into force on the date of their publication in the Rajasthan Gazette.

2. Definitions.

- In these Rules, unless the context otherwise requires:

(a)"Saw Mill" means a plant or implement, including circular, band and rand saws used for rip-sawing of timber, and reasoning, preservation, treatment and manufacturing plants, alongwith the premises and precincts [and, unless a contrary intention appears in these rules, include wood handicraft saw mill] [Added by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 8.2.2006).] [......] [Notification No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985).]

(b)"Sawing", with its grammatical variations, means an operation in timber is converted by saw mill machiner, hand saws or any other saws, into usable sizes.

(c)"Defunct saw mill" means: (i) A saw mill in existence on the commencement of these Rules, but in which timber sawing operation not been carried on for a continuous period of six months prior to commencement of the Rules; and

(ii)a saw mill (whether established before or after such commencement the Rules) in which timber sawing operations have not been carried a continuos period of six months at any time after the commencement these Rules.

(d)"Existing saw mill" means a saw mill carrying on timber sawing operations at the commencement of these Rules, and includes a saw mill in existence at such commencement which may not be carrying on timber sawing operations but in which timber sawing operations have been carried on at any timber within a period of six months prior to such commencement.

(e)"Owner" in relation to a timber saw mill, means the person who, or the authority which has the ultimate control over the affairs of saw mill and where the said affairs are entrusted to a manager, managing director, or managing agent such manager, managing director or managing agent shall be deemed to be the owner of the timber saw mill.

(f)"Licensing Officer" means an officer appointed as such under Rule 5 of these Rules.

(g)"Government" means State Government of Rajasthan.

(h)"Abettor" an abettor is a person- who abets the commission of either an offence or act, which would be an offence, if committed by a person capable of committing an offence with the same intention or knowledge as that of the abettor;

(i)"Company" means a company, firm or society registered or recognised under any Act, for the time being in force or not

(j)[ "round timber" means tree or part of tree in its natural state as felled, with or without barx. It may be round, split, roughly squared or in other forms.] [Inserted by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 8.2.2006).]

(k)[ "wood handicrafts saw mill" means a saw mill engaged in sawing and reshaping of sawn timber for manufacture of wood based handicraft items, using vertical saw (without trolley) of size not exceeding 61 cm and/or circular saw of diameter not exceeding 30.5 cm operated by a motor/engine with capacity not exceeding 5 hp, alongwith the appurtenant plants, implements, precincts and premises, but will not include saw mills partly or wholly engaged in sawing or processing of green timber/round timber either for its own use or for sale or for any other purpose.] [Inserted by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 8.2.2006).]

(l)["Principal Chief Conservator of Forests" means Principal Chief Conservator of Forests, Rajasthan.] [Added by Notification F. 10(13) Forests/2004, G.S.R. 83, dated 13.1.2010 (Published in Rajette Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).]

3. Acts Prohibited.

- (i) No person or authority shall, after the commencement of these Rules, establish any new saw mill except under and in accordance with a permit granted under Rule 4.

(ii)No owner of a saw mill shall, after the commencement of these Rules, carry on sawing operations except under and in accordance with a licence granted under Rule 7 [or 7A] [Inserted by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 8.2.2006).] of these Rules.

(iii)[ No owner of a Saw Mill in respect of whom the licence has been cancelled or suspended under [Rule 8] [Notification No. F. I 0(17) Rev. 8182, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985)] shall carry on sawing operation in that mill after the cancellation or suspension as the case may be during the period for which the licence has been cancelled or suspended.

To give effect to the provisions of this clause the licensing officer [shall take the expression or any officer not below the rank of Ranger authorized by him in writing] [Added by Notification F. 10(13) Forests/2004, G.S.R. 83, dated 13.1.2010 (Published in Rajette Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).] shall take such step which he thinks necessary in this regard, including sealing of Saw Mill with or without its, accessories to stop sawing Operation.]Explanation. - For the purpose of clause (iii)(a) of this Rule the period of the validity of a licence shall not be deemed to have expired if an application for its grant immediately after the commencement of these Rules or renewal is pending before licencing officer.

(iv)No saw mill owner shall receive any timber from any customer for sawing on hire unless he furnishes a certificate of rightful ownership issued by a Revenue Officer not below the rank of a Tehsildar, or any officer authorised in this behalf.

For the purposes of meeting the requirements contained in this clause, the following certificates of origins shall be considered as certificate of rightful ownership,

(a)transit pass, issued by the Forest Department

(b)permission issued by Collector to the land holder under the provisions of Land Revenue Act or Tenancy Act.

(c)certificate from Gram Panchayat for timber obtained from the trees standing in the land holding of Gram Panchayats; for felling for which the permission of the Collector is not required.

(d)certificate from any competent authority if the timber which has been brought for sawing belongs to a Government Department or a public sector undertaking.

(v)It shall be the duty of the saw mill owner to inform the nearest officer of the Forest or Police Department about any timber brought by any customer without any legal permit.

(vi)No owner of saw mill:

(a)shall without the previous permission of the [Principal Chief Conservator of Forests] [Substituted by Notifiction F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 8.2.2006).], change the location of the whole or any part of Saw mill in respect of which a permit has been granted under Rule 4 [or licence has been granted under rule 7A] [Added by ibid.].

(b)shall, after the commencement of these rules; effect any expansion or production of diversification of capacity of the saw mill except with the previous permission of the licensing officer.

(vii)[ No owner of a wood handicraft saw mill shall receive, purchase, sell, stock or process green timber or round timber.] [Added by ibid.]

(viii)[ No wood handicraft saw mill shall receive any sawn timber from any person, other than a licensed saw mill owner or any person dealing in timber and having a valid sales tax registration number.] [Added by ibid.]

4. Grant of Permits.

- (i) Any person, firm or authority make an application to the Government or to an officer authorised by the Government in this regard for the grant of a permit for the establishment of a new timber saw mill and any owner of defunct timber saw -mill may make a like application for the grant of a permit in prescribed proforma for recommending timber saw milling operation in such mill.On the receipt of such an application Government or the officer authorised by the Government may grant the permit after making such enquiries in such manner as may be expedient in this behalf.[Provided that in case of wood handicraft sawmill, permit is not required.] [Added by ibid.]

(ii)The permit so granted shall be non-transferable and can be cancelled by the Government without assigning any reasons thereof.

5. Licensing Officer.

- The Government by a separate notification shall appoint any Gazetted officer as licensing officer for the purpose of these rules and shall define the limits within which a licensing officer shall exercise the powers conferred on him by these rules.

6. [ Fees and security deposit. - The following fee and security deposit shall be payable under these rules:-

(i) Application fee for permit	Rs. 250/–
(ii) Application fee for license	Rs. 250/–
(iii) Fee for grant of Permit	Rs. 2500/–
(iv) Fee for grant of license	Rs. 2500/–
(v) Security deposit for grant of License	Rs. 5000/–

[Substituted by Notification F. 10(13) Forests/2004, G.S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).]

7. Grant of Licence.

- (i) Any owner of an existing saw mill or of a saw mill in respect of which a permit granted under rule 4 is effective, shall make an application in a prescribed form to the licensing officer for grant of licence for carrying on sawing operations in that saw mill.

(ii)On receipt of such an application, the licensing officer may grant a licence on such conditions after making such enquires in such a manner as may be expedient in this behalf.

(iii)[ The licence so granted shall be non-transferable. However, transfer of saw mill license can be allowed from one person to another by the Principal Chief Conservator of Forests in cases of transfer of saw mill by sale, inheritance, division of property, family arrangement and dissolution of partnership. But relocation of saw mill out side the district shall not be permitted in any case.] [Substituted by Notification F. 10(13) Forests/2004, G. S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).]

(iv)[ The license shall be granted initially for a period of five years and thereafter renewed by the licensing officer on an application made by the licensee to this effect for every subsequent five years. Such application shall be made at least three months before the expiry of period of license. The licensee shall have to pay license fee afresh. In case licensee fails to submit his application for renewal within the stipulated period and submit application for renewal after expiry of stipulated period but within three month of expiry of the license, the licensing authority may consider renewal of license on payment of fee equal to double the prescribed fee. If licensee does not apply for a renewal of license within three months after the expiry of the license, renewal of license shall not be considered.] [Added by ibid.]

7A. [ Grant of license for operating wood handicraft saw mill - (1) License for operating a wood handicraft saw mill shall be granted by the licensing officer, subject to the prior approval of a Committee constituted as follows for this purpose] [Added by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 8.2.2006).]:

(i)Additional Principal Chief Conservator of Forests (Dealing with Forest Conservation Act) Chairman.(ii)Representative of Ministry of Environment and Forests, Government of India, not below the rank of Assistant Inspector General of Forests Member.(iii)A representative of a wood handicraft association in the State, to be nominated by the State Government Member.(iv)Chief Conservator of Forest (Forest Conservation & Protection) Member Secretary.] [Substituted by Notification F. 10(13) Forests/2004, G. S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).]

(2)The application for grant of a license to operate a wood handicraft saw mill shall be made to the licensing officer, by the owner; of the wood handicrafts saw mill, in Form 3.

(3)Such wood handicraft saw mill shall be a certified member of any one of the Handicraft associations notified by the Government for this purpose.

(4)The application shall be accompanied by the following documents:

(a)a site plan indicating specific location of the unit indicating its stockyard, relevant installations and waste disposal areas,

(b)likely source/sources of procurement of raw material and,

(c)proof of valid membership of the handicraft association.

(5)Upon receipt of the application, the licensing officer shall, after conducting such enquiry as necessary, forward the application to the Committee prescribed under sub-rule (i), within a period of 45 days from the receipt of the application, alongwith his comments which shall mention clearly whether or not the application is recommended for grant of license.

(6)If the Committee approves the grant of license to the applicant, the licensing officer shall grant a license in Form 4 to the applicant.

(7)the license granted by the licensing officer under sub-rule (6) shall be non-transferable,

8. Cancellation or Suspension of Licences.

- [.....] [Deleted by Notification No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I),dt. 29.8.1985, p. 173).] If the licensing officer is satisfied, either on a reference made to him in this behalf or otherwise, that:-

(a)a licence granted under Rule 7 [or under rule 7A] [Added by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extrordinary, Part 4(Ga)(I), dated 8.2.2006).] has been obtained by misrepresentation or as to an essential fact, or

(b)The holder of a licence has without reasonable cause, failed to comply with the conditions subject to which the licence had been granted or has contravened any of the provisions of these rules, without prejudice to any other penalty to which the holder of the licence may be liable under these Ries, the licensing officer may, after giving the holder of the licence as opportunity of showing cause, cancel or suspend the licence and forfeit the sum, if, any or any portion thereof deposited as security for the due performance of the conditions subject to which the licence had been granted. On such cancellation or suspension the unaccounted timber shall also be forfeited and the saw mill shall be sealed to stop the sawing operation :

[Provided, that where it is not proposed to cancel or suspend the licence, the licensing officer may:-

(i)forfeit the unaccounted timber,

(ii)and or impose a penalty of Rs.500/- upto Rs.1000/-, and upto Rs.2000/- for 1st, 2nd and for subsequent default.]

(c)[ the holder of the license granted under rule 7A has without reasonable cause, failed to comply with any of the conditions subject to which the license has been granted, or has contravened any of the provisions of these rules, or has been found to have received and/or processed green timber or round timber from any source for sawing or direct sale or trade of sawn timber, the licensing officer shall, after giving the holder of the license an opportunity of showing cause, cancel the license and forfeit the sum, if any/or any portion thereof, deposited as security, without prejudice to any other penalty to which the holder of the license may be liable under these rules.] [Added by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extrordinary, Part 4(Ga)(I), dated 8.2.2006).]

9. Restrictions on the Customers.

- (i) The customers getting their timber sawn at the saw mill shall be bound to furnish to the saw mill owner a certificate mentioned in clause (iv) of rule 3 (regarding rightful ownership of the timber brought for sawing.

(ii)If, on verification or otherwise of the certificate, declaration of ownership mentioned in clause (IV) or Rule 3, is found to false, the person concerned shall be liable for punishment.

10. Power of Inspection.

- For the purpose of ascertaining the position or examining the working of any saw mill or for any other purpose of these rules, Forest Officer [not below the rank of a Ranger] [Substituted & Added by Notidication No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985, p. 173).] or the Licensing Officer in this behalf shall have the right:-

(a)to enter and inspect any saw mill,

(b)to examine and for this purpose order the production of any document, book, register or record in the possession or power of any person having the control of or employed in connection with any saw mill, and

(c)to enquire from any person having the control of or employed in connection with any saw mill.

11. [ Records by owner of saw mill or wood handicraft saw mill. - (1) The owner of a saw mill shall maintain records in schedules A and B appended to these rules.

(2)The owner of a wood handicraft saw mill shall maintain a record in Schedule C. He shall submit an annual statement of stock at the end of each financial year to the Licensing Officer.] [Substituted by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extrordinary, Part 4(Ga)(I), dated 8.2.2006).]

(3)[ The owner of saw mill or wood handicraft saw mill shall exhibit at the prominent place of his premises details of license including its period, capacity, number of saws and their specifications and layout.] [Added by Notification F. 10(13) Forests/2004, G.S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).]

11A. [ Monitoring Committee. - There shall be a Monitoring Committee consisting of the following to monitor the Saw Mills in a District:-

(i) District Collector	Chairman
(ii) Zila Pramukh/Chairman, Municipal Council/Chairman,Municipality	Member
(iii) Superintendent of Police/Addl. Superintendent of Police	Member
(iv) S.E./Ex.En., R.R.V.P.N. Ltd.	Member
(v) District Industries Officer	Member
(vi) Sr. Inspector of Factories and Boilers.	Member
(vii) Dy. Conservator of Forests	Member Secretary

This monitoring committee shall assess the exact requirement of saw mills on the basis of forest resources available in the district and take effective steps to stop saw mills operating in illegal manner by reviewing the situation in every quarter of the year.] [Added by Notification F. 10(13) Forests/2004, G.S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).]

12. Appeal.

- (i) Any person aggrieved by a decision of a Licensing Officer under Rule 4 or Rule 7 [or under rule 7A] [Added by ibid.] may within thirty days from the date on which the decision is communicated to him prefer any appeal to the next higher officer:Provided that the appellate officer may entertain the appeal after the expiry of said period of thirty days. If he is ratified that the appellant had cause for not filing the appeal in time.

(ii)The decision of the appellate authority shall be final and binding.

13. Penalties.

- (i) Where the nature of offence does not warrant cancellation or suspension of licence or if the offence has been committed under Rule, 3 Licensing Officers may (a) forfeit the unaccounted timber (b) and or impose a penalty [upto Rs.500/ for the first default, upto Rs.1000/- for the second default and upto Rs.2000/ for each subsequent default] [Substituted by Notification No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985)]

(ii)If any person contravenes or attempts to contravene or abets the contravention of any of the provisions of these Rules he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both and in the case of a continuing contravention with an additional fine which may extend to [Rs.1000/ for the second default and Rs. 2000/- for subsequent default"]. [Substituted by Notification No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985)] The unaccounted timber shall be confiscated.

(iii)

(a)If any person when required by these rules or by any order under these rules to make any statement or furnish any information makes any statement or furnishes any information which is false in any material particular and which he knows or has reason to believe to be false or does not believe to be true or, (b) makes any such statement as aforesaid in any book, account,record, declaration [....] [Deleted by Notification No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985).] or other document which he is required to maintain or furnish under these rules, he shall be punishable with imprisonment of a term which may extend to six months or with fine which may extend to five hundred rupees or with both.

14. Offences by Companies.

- (i) If the person committing an offence under these rules is a Company, every person who at the time of offence was incharge of, and was responsible to the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.

(ii)Notwithstanding anything contained in sub-rule (i) where an offence under these rules has been committed by a company and it is proved that the offence has been committed with the consent or commitance of, or is attributable to any neglect on the part of any director, manager, secretary or any other officer of the company also be guilty of the offence and shall be liable to be proceeded against and punished accordingly.

15. Burden of Proof.

- Where the timber is recovered from the premises of a saw mill, it shall be presumed, that the timber belongs to the owner unless the contrary is proved by him.

16. Delegation of Powers.

- The State Government may by notification, direct that any power exercisable by it under these rules shall in relation to such matters and subject to such conditions, any, as may be specified in the notification be exercisable also by such Forest Officer, of the State Government as may be specified in the direction.

17. Protection of action taken under the Rules.

- (i) No suit, prosecution or others legal proceeding shall lie against any officer or authority for anything which is in good faith done or intended to be done in pursuance of these rules or order made thereunder.

(ii)No suit or other legal proceeding shall lie against the Government or a Government servant for any damage caused or likely to be cause by anything which is in good faith done or intended to be done in pursuance of these rules or order made thereunder.

18. Application of other Laws not Barred.

- The provisions of these rules shall be in addition to and not in derogation of, any Act for the time being in force.

19. Rules not to apply to saw Mills owned by Government.

- The provisions of these Rules shall not apply to any saw mill owned by Government.[Form I] [Substituted by Notification F. 10(13) Forests/2004, G.S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).][See Rule 4 & 7]Application for Grant of Permit/Licence

Affix signed passport size photo of theapplicant

To.The Permit/Licensing Officer,................................................Subject:- Application for grant of permit to establish / erect sawing machinery/saw mill and licence for operation for conversion/cutting of timber. (Strike off whichever is not applicable).Sir,I/We........... (Name in Block Letters)........ (address).........is / are willing to erect/establish, sawing machinery/Saw mill operate at................ (exact location) Village............... Town.......... Tehsil.......... Sub-Division.......... District........ of Rajasthan on an area of ......... (Size).The details of the proposed sawing machinery/saw mill are as below:-

1. Plan of the saw mill.

2. Details of machinery.

S. No.

Name

Make

Remarks

3. Area from which the timber shall be procured for conversion/cutting operations.

...................................................(Name of villages, towns, cities, etc.)

4. Capacity of the Saw Mill .......................................

5. Application fee has been deposited in the Divisional Office ..................... vide receipt No .............. dated ..................... a copy of which is attached herewith.

The permit/licence may kindly be issued after completion of due formalities at your end.Signature of the applicant[Form II] [Substituted by Notification F. 10(13) Forests/2004, G.S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).](See rule 4 & 7)Permit/License to erect/establish, sawing attested by machinery/saw mill and operateRegistration No. ...............

Affix signed passport size photo of theapplicant

Permit/Licence is hereby accorded to erect/establish sawing machinery/saw mill for cutting/converting of timber to Shri.............................. (in block letters) S/o............ (permanent address).......... hereinafter to be referred as permit/license holder at............ district (Name of the site where machinery will be erected) Rajasthan State for establishment/operation.......... Nos. of Saw Mills) of size......... & type......... of subject to the provision of the Rajasthan Forest Produce (Establishment & Operation of Saw Mills) Rules, [1983] [Please see Rajasthan Forest Produce (Establishment and Regulation of Saw Mills) Rules, 1983.] framed under Section 41 of Rajasthan Forest Act, 1953 on the following conditions, namely:-Conditions

1. This license shall be valid for 5 years with effect from the date of issue and may be renewed subsequently as prescribed in these rules.

2. The Permit/License holder shall not alter the location of the saw mill without obtaining the prior written permission of the licensing officer.

3. The Permit/License holder shall maintain such register and submit such periodical returns as may be directed by the licensing officer and local Forest Officer within whose jurisdiction the saw mill is located.

4. The Permit/License holder shall be liable to see that :

(a)the site of the saw mill including the yards for storage of round timber, sawn timber and waste wood is enclosed within a fence fitted with proper gates.

(b)All the round timber, sawn timber are wood waste is properly stacked according to the instructions that may be issued from time to time by the supervisory staff so as to facilitate stock taking.

(c)timber for sawing or conversion is not accepted without a proper certificate of ownership.

(d)timber which does not conform to the requirement of clause (c) is not accepted for conversion and intimation in this regard is forthwith given to the nearest Forest Officer.

(e)the saw mill as well as the timber stored within the permises of the saw mill is open to inspection at all times by licensing officer or any officer of the Forest Department.

(f)the Permit/License and all documents will be displayed & produced for inspection on demand by any authority aforesaid.

(g)No expansion or diversification capacity of saw mill is effected without previous permission of the licensing officer.

Permit/ Licensing Officer'sSignature & SealSeal of the permit/ Licensing Officer.Place :Date: ........ 20.......[Form III] [Added by notification F. 10(17) Forest/82, G.S.R, 90, dated 4.2.2006(Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(1), dated 8.2.2006).][See Rule 74]Application for Grant of Licence for Operating Wood Handicraft Saw MillTo,The Licensing Officer,..........................................................................................Sub.: Application for grant of licence for operating wood handicraft saw mill.Sir,I........................ (Name in Block letters) s/o. Shri ........................ r/o of ................ or Company ................ owned by.................. situated at ...................(Place)................ district, intends to establish/operate wood handicraft saw mill at.................. Village/Town................... Tehsil.................. Sub-Division................. District...................

1. The details of the wood handicraft saw mill are as below.-

a. Site Plan (enclosed).b. Details of machinery as prescribed below (enclosed):-

S. No.

Name/Make with capacity

Type

Size of saw in cm

Remarks

c. Details of motor/engine (in Horse Power) to be used for running wood handicraft saw mill.

2. Prescribed application fee has been deposited in the Divisional Office vide receipt No................... dated...................... a copy of which is attached herewith.

3. Details of likely source/sources of procurement of raw material are enclosed. You are requested kindly to issue the license. Signature of the applicant

Seal of Company (in case of company)[Form IV] [Added by Notification F. 10 (13) Forests/2004, dated 13.1.2010 ( Published in Rajasthan gazette, Extraordinary part 4 (G)(I), Dated 20.1.2010). (w.e.f. 201.2.10).][See Rule 7A]Licence for Wood Handicrafts Saw MillOffice of the Licensing Officer.............F. No..........Dated................Company.................... Owned by................ situated at................ (Place)............. (district ........ or Shri........ s/o.......... r/o........... is licensed to run wood handicraft saw mill at............... (Name of place where saw mill is located), for the operation of.................. nos. of wood handicraft saw mills of size.................... & type............. subject to provisions of the Rajasthan Forest Produce (Establishment and Regulation of Saw Mills) Rules, 1983, framed under the Rajasthan Forest Act, 1953, and as amended from time to time, on the following conditions:-

1. The license shall be valid for 5 years with effect from the date of its issue and can be renewed subsequently as prescribed in these rules.

2. The license holder shall not alter the location of the wood handicraft saw mill without obtaining the prior permission of the competent authority.

3. The license holder shall maintain such register and submit such returns as required under the rules.

4. The license holder shall be liable to see that :-

a. the site of the wood handicraft saw mill including the yard for storage of sawn timber and waste wood is enclosed by a fence fitted with proper gates.b. all the sawn timber and wood waste is properly stocked according to the instructions that may be issued from time to time by the forest officer so as to facilitate stock taking.c. swan timber for conversion is not accepted without proper certificate of ownership.d. no round timber or green timber shall be utilised or stored in the wood handicraft saw mill.e. the wood handicraft saw mill is open to inspection at all times by the licensing officer or a forest officer not below the rank of a Renger.f. the license and all documents are produced for inspection on demand by an authority aforesaid.g no extension or diversification in the capacity of wood handicraft saw mill is effected without prior permission of the licensing officer.Seal of the Licensing OfficerDated .....day of..... 20.....Licensing Officer's Signature

'A'

(See Rule 10)Stock Register of Timber to be Maintained by the Owner of the Saw Mill

Date of Reciept	Name of tree spp. of where timber is received insaw mill	Quantity of Timber
Round timber
		Length	Breadth	Volume(Cu. mt.)
1	2	3	4	5

Other than round timber	Volume(Cu. mt.)	Certificate of Ownership
Length	Breadth	Height	Issued by	Date of issue	Date of expiry
6	7	8	9	10	11	12

Name/Address of owner	Measurement end end product	Disposal
Volume of material after sawing	Residual timber(iQtl.)	To whom disposed	Balance remain of saw mill on last day of themonth
		Name of person to whom with address	Volume No. of timber	& Residual sawn timber (Qtls.)	Cu. Mt.	Qtl.
No.	Cu. Mt.
13	14	15	16	17	18	19	20	21	22

'B'

(See Rule 10)Return of Receipt and Disposal of Timber to be Submitted to the Licencing Officer on 5th Day of every month...........Saw MillReg. No. .............

Name of the saw mill	Timber received at saw mill	Timber sawn and disposed off	Entries made the register
Date	Quantity	Certificate of Ownership issued by	Quantity	Balance as on 1stDay of the month
Cu. Mtr.	Qlts.	Cu. Mtr.	Qlts.	Page No.	Item No.
1	2	3	4	5	6	7	8	9	10

'A'

(See Rule 11)Daily Register for Job Works

S. No.	Date	Name & address of the customer	Certificate of Ownership	Quantity timber sawn	Material received back by the customer	Wastage detailed	Signature of the customer
T.P. No. & date with details of its issue	Bill No. & date of authorised dealer	Cubic Metre	Qtl.	Cub. Mtrs.	Qtl.	Quintals
1	2	3	4	5	6	7	8	9	10	11

'B'

(See Rule 11)Stock Register

S. No.	Date	Previous Balance	Wood received
Raw material	Finished product	Raw material	Finished product
1	2	3(a)	(b)	4(a)	(b)

Total	Material disposed off	Balance in hand
Raw material	Finished product	Raw material	Finished product	Raw material	Finished product
5(a)	(b)	6(a)	(b)	7(a)	(b)

'C' [Added by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(1), dated 8.2.2006)]

(See Rule 11[2])Wood Procurement/Consumption Details

S. No.

Date & No. of Bill

Receipt including source of procurement

Utilised

Wastage

Balance

Note:- Details of receipts, utilised and wastage shall be kept in appropriate tangible measuring units.------NOTIFICATIONSNotification No. F.10(11) Forest/2004, S.O. 158, dated 15.7.2006 (Published In Rajasthan Gazette Extraordinary, Part 4(Ga)(II), dated 26.7.2006). In exercise of the powers conferred by sub-rule (3) of rule 7A of the Rajasthan Fore Produce (Establishment and Regulation of Saw Mills) Rules, 1983, the State Government hereby notifies the following Handicraft Association for the purpose of the said rules; namely:-

S. No.	Name of Association	Address
1.	Rederation of Rajasthan Handicrafts Exporters, Jaipur	Plot No. 12, Krishna Apparnnents, Scheme 8, Gandhipath,Vaishali Nagar, Jaipur
2.	Jodhpur Industries Association, Jodhpur	Udyog Bhawan Complex, Industrial Estate, Jodhpur.
3.	Marudhara Industries Association, Jodhpur	M.I.A. House Basni Phase-II, Jodhpur
4.	Jaipur Wooden Handicraft Manufacturers Association, Jaipur	23, Sangam Colony, Opp. Road Number 14, Ajmer Bypass Road,V.K.I. Jaipur
5. [ [Adress corrected by Notification No. F. 10(11) Forest/2004, S.O. 165, dated 31.7.2006 (Published in Rajasthan. Gazette Extraordinary., Part 4(Ga)(II), dated 4.8.2006).]	Rajasthan Handicraft Industries Association, Jodhpur.	F. 143, Basni Phase-II, Jodhpur.
6.	Jaipur Hastkala Vikas Sahakari Samiti Ltd., Jaipur	1639, Baba Harish Chandra Marg, Indira Bazar, Jaipur.
7. [ [Added by Notification No. F. 10(11)Forest/2004, S.O. 165, dated 31.7.2006 (Published in Rajasthan. Gazette Ex.-ord., Part 4(Ga)(1I), dated 4.8.2006).]	Jodhpur Handicrafts Exporters Association, Jodhpur	Plot No. 38-B, Ajit Coloby, Near Happy Hours School, Jodhpur.

Notification No. F.10(41) Forest/83, S.O. 314, dated 13.12.1997. - In exercise of the powers conferred by rule 4(1) and rule 5 of the Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983 and in supersession of the Notification No. 10(17) Rev/82, dated 7.9.1983 the State Government hereby appoints the Deputy Conservator of Forest/Divisional Forest Officer as the licencing officer within their respective territorial jurisdiction and authorises them for the grant of permit under rule 4 for the purpose of the said Rules within their respective territorial jurisdiction except in the areas of National Parks and Sanctuaries as defined under Wildlife (Protection) Act, 1972.[Published in Rajasthan Gazette, Extraordinary 4(Ga)(II), dated 8.1.1998, Page 463.][Added by Notification F. 10 (17) Rev.8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985.][Added by Notification F. 10 (17) Rev.8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985.][Substituted & Added by Notidication No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985, p. 173).]

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