Section 4(4) in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993
(4)Before granting the licence to the applicant, the Licensing Officer shall show the copy of the conditions under which the licence is being granted and the form of accounts in which account of arrival, sawing and disposal of wood shall be maintained. The Licensing Officer shall get those conditions read before and contents of the forms explained to the applicant if he is not able to read. The Licensing Officer shall obtain the signatures or thumb impression, as the case may be, of the applicant as a token of his acceptance of these conditions. A copy of the conditions and forms in which accounts shall be maintained shall be supplied to the applicant.If the licence is defaced/damaged/lost, a certified copy of the same can be obtained from the Licensing Officer on payment of rupees fifty for each licence.
