Section 3 in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
3. Acts Prohibited.
- (i) No person or authority shall, after the commencement of these Rules, establish any new saw mill except under and in accordance with a permit granted under Rule 4.(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.(iii)[ No owner of a Saw Mill in respect of whom the licence has been cancelled or suspended under [Rule 8] [Notification No. F. I 0(17) Rev. 8182, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985)] shall carry on sawing operation in that mill after the cancellation or suspension as the case may be during the period for which the licence has been cancelled or suspended.To give effect to the provisions of this clause the licensing officer [shall take the expression or any officer not below the rank of Ranger authorized by him in writing] [Added by Notification F. 10(13) Forests/2004, G.S.R. 83, dated 13.1.2010 (Published in Rajette Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).] shall take such step which he thinks necessary in this regard, including sealing of Saw Mill with or without its, accessories to stop sawing Operation.]Explanation. - For the purpose of clause (iii)(a) of this Rule the period of the validity of a licence shall not be deemed to have expired if an application for its grant immediately after the commencement of these Rules or renewal is pending before licencing officer.(iv)No saw mill owner shall receive any timber from any customer for sawing on hire unless he furnishes a certificate of rightful ownership issued by a Revenue Officer not below the rank of a Tehsildar, or any officer authorised in this behalf.For the purposes of meeting the requirements contained in this clause, the following certificates of origins shall be considered as certificate of rightful ownership,(a)transit pass, issued by the Forest Department(b)permission issued by Collector to the land holder under the provisions of Land Revenue Act or Tenancy Act.(c)certificate from Gram Panchayat for timber obtained from the trees standing in the land holding of Gram Panchayats; for felling for which the permission of the Collector is not required.(d)certificate from any competent authority if the timber which has been brought for sawing belongs to a Government Department or a public sector undertaking.(v)It shall be the duty of the saw mill owner to inform the nearest officer of the Forest or Police Department about any timber brought by any customer without any legal permit.(vi)No owner of saw mill:(a)shall without the previous permission of the [Principal Chief Conservator of Forests] [Substituted by Notifiction 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).], change the location of the whole or any part of Saw mill in respect of which a permit has been granted under Rule 4 [or licence has been granted under rule 7A] [Added by ibid.].(b)shall, after the commencement of these rules; effect any expansion or production of diversification of capacity of the saw mill except with the previous permission of the licensing officer.(vii)[ No owner of a wood handicraft saw mill shall receive, purchase, sell, stock or process green timber or round timber.] [Added by ibid.](viii)[ No wood handicraft saw mill shall receive any sawn timber from any person, other than a licensed saw mill owner or any person dealing in timber and having a valid sales tax registration number.] [Added by ibid.]
