Section 12(1) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(1)Save as provided in clause (b) of Section 4,-(a)where a saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] is established or operated in an area declared to be a prohibited area under sub-section (1) of Section 5; or(b)where a saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] is established or operated without a licence or without renewal of licence under sub-sections (2) and (4) respectively of Section 6; or(c)where the saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] is operated after suspension or revocation of a licence under sub-section (5) of Section 6; or(d)where the saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] is operated with the aid of electrical energy or electrical installation in contravention of the provision of such-section (1) of Section 10; or(e)unaccounted wood is stored in the saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).],[the licensing officer may order confiscation of the stock of wood unlawfully stored or whole or portion of the plants, machinery, implements and equipments, as the case may be.] [[Substituted by M.P. Act No. 9 of 2005. Prior to substitution it read as under :'the Licensing Officer may order confiscation of the stock of wood unlawfully stored together with whole or portion of the plants and machinery, implements and equipments, which have been used in the commission of the offence.']]
