Section 13(1) in The Bihar Saw Mills (Regulation) Act, 1990
(1)Save as provided in clause (b) of Section 5-(a)where a saw mill or saw pit is established or operated in an area declared to be a prohibited area under sub-section (1) of Section 6; or(b)where a saw mill or saw pit is established or operated without a licence or without renewal of licence under sub-sections (2) and (4) respectively of Section 7; or(c)where the saw mill or saw pit is operated after suspension or revocation of a licence under sub-section (5) of Section 7; or(d)where the saw mill or saw pit is operated with the aid of electrical energy or electrical installation in contravention of the provision of sub-section (1) of Section 11; or(e)unaccounted wood is stored in the saw mill or saw pit, the Licensing Officer may order confiscation of the stock of wood unlawfully stored together with whole or portion of the plants and machinery, implements and equipments which have been used in the commission of the offence.
