Section 7A in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
7A. [ Grant of license for operating wood handicraft saw mill - (1) License for operating a wood handicraft saw mill shall be granted by the licensing officer, subject to the prior approval of a Committee constituted as follows for this purpose] [Added by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 8.2.2006).]:
(i)Additional Principal Chief Conservator of Forests (Dealing with Forest Conservation Act) Chairman.(ii)Representative of Ministry of Environment and Forests, Government of India, not below the rank of Assistant Inspector General of Forests Member.(iii)A representative of a wood handicraft association in the State, to be nominated by the State Government Member.(iv)Chief Conservator of Forest (Forest Conservation & Protection) Member Secretary.] [Substituted by Notification F. 10(13) Forests/2004, G. S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).](2)The application for grant of a license to operate a wood handicraft saw mill shall be made to the licensing officer, by the owner; of the wood handicrafts saw mill, in Form 3.(3)Such wood handicraft saw mill shall be a certified member of any one of the Handicraft associations notified by the Government for this purpose.(4)The application shall be accompanied by the following documents:(a)a site plan indicating specific location of the unit indicating its stockyard, relevant installations and waste disposal areas,(b)likely source/sources of procurement of raw material and,(c)proof of valid membership of the handicraft association.(5)Upon receipt of the application, the licensing officer shall, after conducting such enquiry as necessary, forward the application to the Committee prescribed under sub-rule (i), within a period of 45 days from the receipt of the application, alongwith his comments which shall mention clearly whether or not the application is recommended for grant of license.(6)If the Committee approves the grant of license to the applicant, the licensing officer shall grant a license in Form 4 to the applicant.(7)the license granted by the licensing officer under sub-rule (6) shall be non-transferable,
