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State of Rajasthan - Section

Section 19 in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983

19. Rules not to apply to saw Mills owned by Government.

- The provisions of these Rules shall not apply to any saw mill owned by Government.[Form I] [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).][See Rule 4 & 7]Application for Grant of Permit/Licence
Affix signed passport size photo of theapplicant
To.The Permit/Licensing Officer,................................................Subject:- Application for grant of permit to establish / erect sawing machinery/saw mill and licence for operation for conversion/cutting of timber. (Strike off whichever is not applicable).Sir,I/We........... (Name in Block Letters)........ (address).........is / are willing to erect/establish, sawing machinery/Saw mill operate at................ (exact location) Village............... Town.......... Tehsil.......... Sub-Division.......... District........ of Rajasthan on an area of ......... (Size).The details of the proposed sawing machinery/saw mill are as below:-