Section 3(ii) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
(ii)No owner of a saw mill shall, after the commencement of these Rules, carry on sawing operations except under and in accordance with a licence granted under Rule 7 [or 7A] [Inserted 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).] of these Rules.
