Section 7(1) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984
(1)Licensing officer shall give a list of persons along with the name of saw mills who have obtained licence for operating the already established saw mills or for establishing and operating a new saw mill, to the concerned Divisional Engineer of the Madhya Pradesh Electricity Board. The licensing officer shall also give a list of persons along with name of saw mill who are operating the saw mills without a valid licence or whose licence has either been revoked or suspended. He shall, also inform the name of person, with name and location of the saw mill as soon as it comes to his knowledge that the person is operating the saw mill without a valid licence, to the concerned Divisional Engineer of the Madhya Pradesh Electricity Board.
