Section 4(3) in Bihar Rules for the Establishment of Saw Pits and Establishment and Regulation of Depots, 1983
(3)On receipt of application under sub-rule (2) of Rule 4, the Divisional Forest Officer shall either personally or through a subordinate staff make such enquiries as he deems fit and after satisfying himself about safeguarding timber and poles in any Reserved or Protected Forest, may grant licence for the establishment of saw pit or depot as prayed for, in the form in Schedule 'A' and subject to the conditions set out therein, or may refuse to grant the licence.
