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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(k) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983

(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).]