Section 5(2) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(2)During the period any area is declared to be a prohibited area under Sub-section (1) the following consequences shall ensue, namely:(a)no licence shall be granted for establishment of a saw mill or saw pit in that area ;(b)no licence shall be renewed in relation to the area during that period ;(c)a saw mill or saw pit situated in that area shall cease to operate and keep its sawing operations closed :Provided that the Licensing Officer may permit sawing of wood in deposit in the saw mill or a saw pit subject to Such conditions and restrictions as it may deem fit to impose ; and(d)so claim on account of damages because a of closure shall be entertained nor any damages shall be payable.
