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State of Rajasthan - Section

Section 11 in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983

11. [ Records by owner of saw mill or wood handicraft saw mill. - (1) The owner of a saw mill shall maintain records in schedules A and B appended to these rules.

(2)The owner of a wood handicraft saw mill shall maintain a record in Schedule C. He shall submit an annual statement of stock at the end of each financial year to the Licensing Officer.] [Substituted by Notification F. 10(17) Forests/82, G.S.R. 90, dated 4.2.2006 (Published in Rajasthan Gazette, Extrordinary, Part 4(Ga)(I), dated 8.2.2006).]
(3)[ The owner of saw mill or wood handicraft saw mill shall exhibit at the prominent place of his premises details of license including its period, capacity, number of saws and their specifications and layout.] [Added by Notification F. 10(13) Forests/2004, G.S.R. 83, dated 13.1.2010 (Published in Rajasthan Gazette, Extraordinary, Part 4(Ga)(I), dated 20.1.2010). (w.e.f. 20.1.2010).]