Section 5(4) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984
(4)The licence shall be renewed [for three calendar years] [Substituted by Notification No. F-30-8-2000-X-3, dated 22-9-2005, for the words 'for a calendar year'.] only ;Provided that for the period during which application for renewal of licence is pending for consideration, it shall be deemed as if such licence was renewed under the Act and the licensee was operating the saw mill or saw pit accordingly.
