Section 4(b) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(b)no person shall operate a saw mill [x x x] [The words 'or a saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] in existence on the said date, unless he is granted a licence in that behalf under this Act on an application made by such person within a period of thirty days from such date :
