Section 3(iii) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
(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.
