Section 4(1) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(1)On and after the appointed day, no person shall establish or operate a saw mill or saw pit except under the authority and subject to the conditions of a licence granted under this Act;Provided that no person shall establish or operate any saw mill or saw pit within a reserved forest, protected forest or any forest area or within ten kilometres from the boundary of any such forest or forest area.[Provided further that the Government shall, for reasons to be recorded in writing, disallow a saw mill or saw pit other than those referred to in Clause (i) of Sub-section (2), established and operating prior to the appointed day within the area mentioned in the first proviso, to continue such operation and may, in order to meet the needs of sawing facilities for local population, allow a saw mill or saw pit referred to in Clause (i) of Sub-section (2), established and operating prior to the appointed day in such area, to continue such operation or may allow further establishment of saw mill or saw pit in such area either through the Department of Forest or through a State Public Sector Undertaking fully owned by it.] [Inserted vide O.G.E. No. 273 dated 22.2.2007.]
