Section 5A(3) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(3)The licence granted before the date of declaration of timer yard under sub-section (1), within the prescribed distance under sub-section (2) shall be renewed only if the licensee undertakes to shift the saw mill to the timber yard within a period of two years from the date of renewal.]
