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THE ORISSA SAW MILLS AND PITS (CONTROL) AMENDMENT ACT, 2006
LAW DEPARTMENT
NOTIFICATION
The 22nd February, 2007
No. 2203/Legis- The following Act of the Orissa Legislative Assembly having been assented to by the Governor on the 14th February, 2007 is hereby published for general information.
ORISSA ACT 2 OF 2007
THE ORISSA SAW MILLS AND PITS (CONTROL) AMENDMENT ACT, 2006
An Act further to amend the Orissa Saw Mills And Saw Pits (Control) Act, 1991.
Be it enacted by the Legislature of the State of Orissa in the Fifty-seventh Year of the Republic of India as follows:-
Short title.
1. This Act may be called the Orissa Saw Mills and Saw Pits (Control) Amendment Act, 2006.
Amendment of section 4.
Orissa Act 27 of 1991
2. In the Orissa Saw Mills and Saw Pits (Control) Act, 1991 in section 4, after the first proviso to sub-section (1), the following proviso shall be inserted, namely:-
“Provided further that the Government shall, for reasons to be recorded in writing, disallow a saw mill or saw pit other than those referred to in clause (i) of sub-section (2), established and operating prior to the appointed day within the area mentioned in the first proviso, to continue such operation and may, in order to meet the needs of sawing facilities for local population, allow a saw mill or saw pit referred to in clause (i) of sub-section (2), established and operating prior to the appointed day in such area, to continue such operation or may allow further establishment of saw mill or saw pit in such area either through the Department of Forest or through a State Public Sector Undertaking fully owned by it.”.
