Section 7(4) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984
(4)Where the saw mill operating without a valid licence the electric energy is also being used for purposes other than sawing the supply of electric energy shall remain disconnected till such time that the owner of the saw mill obtains valid licence or disposes of the plants and machinery, impliments and equipment which are used in operation of the saw mill.
