Section 5A in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
5A. [ Declaration of limber Yard. [Inserted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).]
(1)The State Government may, by notification, from such date and for the reasons to be specified therein, declare any area as timber yard.(2)No licence, for any new saw mill within such distance as may be prescribed, shall be granted from the date of declaration of timber yard under subsection (1) unless the saw mill is proposed to be established within the timber yard.(3)The licence granted before the date of declaration of timer yard under sub-section (1), within the prescribed distance under sub-section (2) shall be renewed only if the licensee undertakes to shift the saw mill to the timber yard within a period of two years from the date of renewal.]
