Section 7 in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993
7. Installation of Electric Connection.
(1)Licensing Officer shall give a list of persons along with the name of saw mills who have obtained licence for operating saw mills or for establishing and operating a saw mill, to the concerned Superintending Engineer of the Orissa State Electricity Board.(2)The Licensing Officer shall give a list of persons along with name of saw mill who are operating the saw mill without a valid licence or whose licence has either been revoked or suspended.(3)The Licensing Officer shall inform the name of persons, with name and location of the saw mill as soon as it comes to his knowledge that the person is operating the saw mill without a valid licence to the concerned Superintending Engineer of the Orissa State Electricity Board.(4)The Orissa State Electricity Board shall ensure that only these saw mills which are operating under a valid licence obtained from the concerned Licensing Officer, are supplied with the electric energy.(5)The concerned Superintending Engineer of the Orissa State Electricity Board shall, either on a reference made to him in this behalf or otherwise, that a saw mill is being operated without a valid licence take immediate measures to disconnect the supply of electric energy to such unlicensed saw mills.(6)Where the saw mill operating without a valid licence is using electric energy for purpose other than sawing, the supply of electric energy shall remain disconnected till a valid licence is obtained by the owner of the saw mill or the plants and machinery, implements and equipments which are used in operation of the saw mill are disposed of.Form-A[See Rule 3 (2)]Application for Grant of Licence for Establishing and Operating a Saw Mill/Saw Pit
