Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(a) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983

(a)"Saw Mill" means a plant or implement, including circular, band and rand saws used for rip-sawing of timber, and reasoning, preservation, treatment and manufacturing plants, alongwith the premises and precincts [and, unless a contrary intention appears in these rules, include wood handicraft saw mill] [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).] [......] [Notification No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985).]