Section 4 in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993
4. Grant of Licence.
(1)The Licensing Officer shall grant the licence in Form 'C'.(2)The licence shall be subject to the following conditions-(a)Sawing operations in the saw mill and saw pit shall not be carried before 6 a. m. and after 6. p. m. unless it has been permitted by the Licensing Officer in writing.(b)The certified copies of the licence and the, permission granted under Clause (a) above, shall be displayed at a permanent place in the saw mill or saw pit.(c)The date-wise and log-wise account of stock of round wood and of sawn timber shall be maintained in the Forms D and E, respectively.(d)The registers of accounts shall, if so required, be produced for inspection before any Forest Officer not below the rank of a Forester having jurisdiction over the area, or any officer specially authorised by the Licensing Officer in writing in this behalf.(e)If the licensee or the person in charge of the operation of saw mill or saw pit has reason to believe that the wood brought to the saw mill or saw pit is illegal/authorised, he shall inform the nearest Range Officer as early as possible about the arrival of illicit wood and in no case the wood so brought shall be sawn.(f)The expansion of the saw mill or saw pit or change in its location shall not be carried out without the written permission of the Licensing Officer.(3)The licence shall be valid for two years from the date it was issued.(4)Before granting the licence to the applicant, the Licensing Officer shall show the copy of the conditions under which the licence is being granted and the form of accounts in which account of arrival, sawing and disposal of wood shall be maintained. The Licensing Officer shall get those conditions read before and contents of the forms explained to the applicant if he is not able to read. The Licensing Officer shall obtain the signatures or thumb impression, as the case may be, of the applicant as a token of his acceptance of these conditions. A copy of the conditions and forms in which accounts shall be maintained shall be supplied to the applicant.If the licence is defaced/damaged/lost, a certified copy of the same can be obtained from the Licensing Officer on payment of rupees fifty for each licence.
