Section 4(2) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(2)Notwithstanding anything contained in Sub-section (1),-(i)a saw mill or saw pit, established by the Orissa Forest Development Corporation Limited or by any other agency of the Government prior to the appointed day, may continue to be operated by such Corporation or agency, as the case may be, and in such a case, the Corporation or agency, as the case may be, shall be deemed to be a licensee for the purposes of this Act ;(ii)a saw mill or saw pit other than one referred to in Clause (i) and established prior to the appointed day, may continue to be operated, and shall be deemed to be a saw mill or saw pit, as the case may be, licensed under this Act,-(a)for a period of three months from the appointed day; or(b)in an application made in accordance with Section 6 for a licence is pending on the expiry of the period specified in Clause (a), till the disposal of such application under Subsection (2) of Section 7.
