Section 5 in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993
5. Renewal of Licence.
(1)Every licensee shall apply to the Licensing Officer for renewal of the licence at least one month before which the licence is due to expire.(2)The application fee for renewal of the licence for saw mill shall be rupees one hundred and for saw pit shall be rupees ten.(3)The Licensing Officer after making such enquiry as he deems fit, may renew or may by order in writing for reasons to be stated therein, refuse to renew the licence :Provided that no order refusing to renew the licence shall be passed unless the applicant has been given a reasonable opportunity of being heard.(4)The licence shall be renewed for two years only.(5)If application for a renewal of a licence made within the time referred to in Sub-rule (11) is not disposed of by the Licensing Officer before the date of expiry of the licence, the licence shall be deemed to have been renewed under the Act.(6)The licence shall be renewed on the same conditions on which it was granted.(7)Unless there are reasons to the contrary, the licence shall ordinarily be renewed.
