Section 4 in Bihar Rules for the Establishment of Saw Pits and Establishment and Regulation of Depots, 1983
4.
(1)No person shall establish, maintain or run a saw pit or depot without previously obtaining a licence in proper form from the Divisional Forest Officer.(2)Any person desiring to establish a saw pit or a depot will make an application to the Divisional Forest Officer.(3)On receipt of application under sub-rule (2) of Rule 4, the Divisional Forest Officer shall either personally or through a subordinate staff make such enquiries as he deems fit and after satisfying himself about safeguarding timber and poles in any Reserved or Protected Forest, may grant licence for the establishment of saw pit or depot as prayed for, in the form in Schedule 'A' and subject to the conditions set out therein, or may refuse to grant the licence.
