Section 5(2) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(2)During the period any area is declared to be a prohibited area under sub-section (1), the following consequence shall ensue, namely :-(a)no licence shall be granted for establishment of a saw mill [x x x] [The words 'or a saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] in that area;(b)no licence shall be renewed during that period;(c)a saw mill [x x x] [The words 'or a saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] situated in that area shall cease to operate and keep its sawing operations closed :Provided that the licensing authority may permit sawing of wood in deposit in the saw mill [x x x] [The words 'or a saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] subject to such conditions and restrictions as it may deem fit to impose;(d)no claim on account of damages because of closure shall be entertained nor any damages shall be payable.
