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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2)(f) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(f)If the licensee or the person incharge of the operation of saw mill or [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] has reason to believe that the wood brought to the saw mill or the [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] illicitly, he shall inform the nearest Range Officer as early as possible about the arrival of illicit wood in no case the illicitly brought wood shall be sawn.