The SAW MILLS RULES

666 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
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( cxxi )
LEGISLATIVE  SUPPLEMENT
Contents Pages
Part I Acts
Nil
Part II Ordinances
Nil
Part III Delegated Legislation
1. Notification No. G.S.R.45/Const./Art.309
and 187/Amd.(8)/2019, dated the 26th
November, 2019, containing amendment
in the Punjab Civil Services Rules,
Volume-I, Part-I.
2. Notification No. G.S.R.46/C.A. 16/1927/
Ss. 32, 33, 35-A, 72, 76, 77 and 78/2019,
dated the 3rd December, 2019, containing
the Punjab Regulation of Wood Based
Industries Rules, 2019.
 Part IV Correction Slips, Republications and
Replacements
Nil
*****
Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020
ORDINARY
Published by Authority
CHANDIGARH, FRIDAY, DECEMBER 13, 2019
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.. 669-695
.. 667
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PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF FINANCE
(FINANCE PERSONNEL - II  BRANCH)
NOTIFICA TION
The 26th November,  2019
No. G.S.R. 45/Const./Ar t. 309 and 187/Amd.(8)/2019.-  In exercise
of the powers conferred by the proviso to article 309 read with the clause (3)
of the article 187 of the Constitution of  India, and all other powers enabling
him in this behalf, the Governor of  Punjab, after consultation with the Speaker
of the Punjab Vidhan Sabha, in so far as such consultation is necessary , is
pleased to make the following rules further to amend the Punjab Civil Services
Rules, Volume-1, Part-1, namely :-
RULES
1. (1) These rules may be called the Punjab Civil Services, Volume-1,
Part-1 (Second Amendment) Rules, 2019.
(2) They shall come into force at once.
2. In the Punjab Civil Services Rules, Volume-1, Part-1, in rule 3.25, for the
words "five years" wherever occurring, the words "three years" shall be
substituted.
ANIRUDH  TEWARI,
Principal Secretary to Government of Punjab,
Department of Finance.
1922/12-2019/Pb. Govt. Press, S.A.S. Nagar
668 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
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669PUNJAB GOVT. GAZ., DECEMBER 13, 2019
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PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF FORESTS AND WILDLIFE PRESERV ATION
(FORESTS BRANCH)
NOTIFICA TION
The 3rd December, 2019
No. G.S.R. 46/C.A.16/1927/Ss.32,33,35-A,72,76,77 and 78/2019.-
WHEREAS, the Government of Punjab had notified the Punjab Regulation of
Saw Mills, Veneer and Plywood Industries Rules, 2006 for regulating the
operation of Saw Mills, Veneer and Plywood Industries in the State of Punjab;
WHEREAS, in compliance with the directions contained in the order
dated 5.10.2015 passed by The Hon'ble Supreme Court of India in Writ Petition
(Civil) No. 202 of 1995 titled as T.N. GodavarmanThirumulpad Versus Union
of India and Others, the Government of India, Ministry of Environment, Forests
and Climate Change issued the Wood-Based Industries (Establishment and
Regulation) Guidelines, 2016;
WHEREAS, the aforesaid Guidelines require that the States shall conform
their rules according to these Guidelines;
Now, therefore, in exercise of the powers conferred by sections 32, 33,
35-A,72, 76, 77 and 78 of the Indian Forest Act, 1927 (16 of 1927), and all
other powers enabling in this respect, the Governor of Punjab is pleased to
make the following rules in conformity with the Wood Based Industries
(Establishment and Regulation) Guidelines, 2016 issued by the Ministry of
Environment, Forests and Climate Change, namely :-
1. Short title, extent and commencement.- (1) These rules may be called
The Punjab Regulation of Wood Based Industries Rules, 2019.
(2) They shall extend to the whole of the State of Punjab.
(3) They shall come into force on and with effect from the date of their
publication in the Official Gazette.
2. Definitions.-(1) In these rules, unless the context otherwise requires,
(a) 'Act' means the Indian Forest Act, 1927 (Central Act No. 16 of
1927);
670 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
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(b) 'Charcoal'  means a form of carbon derived from incomplete
combustion of wood derived from a tree;
(c) 'Divisional Forest Officer'  means the incharge of any of the
Territorial Forest Divisions;
(d)  'Form' means the Form appended to these rules;
(e) 'Industrial Estate/Park' means an Industrial area or Estate or Park
set up by the Government or Private Agency for establishment or
promotion of Industries after seeking approval of its layout plan
from the competent authority;
(f) 'License' means the license issued to wood based units under these
rules;
(g) 'Principal Chief Conservator of Forests' means a Forest officer
of the rank of Principal Chief Conservator of Forests (Head of
Forest Force) in the State;
(h) 'Primary units' include units which use or store unprocessed wood
such as saw mills, peelers, chipping units (having drum chipper
which can process round logs) and shall also include the units which
are categorised as primary units by the State Level Committee from
time to time;
(i) 'Registration' means the registration of wood based units under
these rules;
(j) 'Round log' means a piece of wood in its natural form, having
mid girth of thirty centimetres or more over bark and it will include
such round log even after its bark has been removed or its surface
has been dressed;
(k) 'Saw Mill'  means plants and machinery in a fixed structure or
enclosure and the premises in which or in any part thereof, for
conversion of round logs into sawn timber;
(l) 'Sawn Timber' means beams, scantlings, planks, battons and such
other products obtained from sawing of a round log but does not
include finished products;
(m) 'Secondary units' meansthose units which take wood from primary
units for further storage and processing such as mills that produce
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Medium Density Fibreboard, Particle Board, Block Board, Paper
Pulp, Rayon, plywood pasting units without peeling, Katha Bhatties
using boilers conforming to Indian Boiler Regulations (IBR) etc.
and shall also include the units which are categorised as secondary
units by the State Level Committee from time to time;
(n) 'State Government' means, the Government of the State of Punjab
in the Department of Forests and Wildlife Preservation;
(o) 'State Level Committee (SLC)' means a Committee constituted
underrule 3 of these rules;
(p) 'Veneer Mill’  means plants and machinery and the premises in
which or in any part thereof, conversion into required size, slicing,
peeling, fashioning of round logs is undertaken;
(q) 'Wood Based Industry' also referred to as WBI means any industry,
which processes wood as its raw material (Sawmills/veneer units/
plywood units/ pulp units/katha units/charcoal making unit/transit
depots/timber depots/furniture or any other type of wood based
units converting round logs); and
(r) 'Year' means a financial year.
(2) The words and expressions used but not defined in these rules but defined
in the Act or the relevant local Forest Act as applicable in the S tate of
Punjab and the rules framed thereunder, shall have the meaning assigned
to them in such Act or rules.
3. State Level Committee.- (1)A State Level Committee (SLC) shall be
constituted by the State Government with Principal Chief Conservator of
Forests (HoFF) as  its Chairman.
The State Level Committee shall constitute as following :
a) Principal Chief Conservator of Forests/Head of Chairperson
Forest Department
b) A representative of the Regional Office of the Ministry Member
of Environment, Forest and Climate Change
c) A representative of the State Forest Department not below Member
the rank of a Conservator of Forests dealing with
preparation of Working Plans/Working Schemes
Section 76
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d) Director/Additional Director of Department of Industries Member
e) Representative of the each Autonomous District Council Member
constituted in accordance with the provisions of the Sixth
Schedule to the Constitution, in case any such Council
exists in the State
f) Representative of the Forest Development Corporation, in Member
case any such Corporation exists in the state.
g) An officer not below the rank of Conservator of Forests Member
working in the Forest Head Quarters Secretary
(2) The State Level Committee may co-opt any number of other officers
working in the Department of Forests and Wildlife Preservation,
Department of Agriculture, Department of Revenue and  Department of
Industries and Commerce.
(3) Till the constitution of the State Level Committee under these rules, the
earlier State Level Committee shall continue to function and decisions
taken by it shall be deemed to have been taken by the State Level
Committee constituted under these rules.
(4) The State Level Committee shall meet at least once in three months.
(5) The quorum of the State Level Committee meeting shall be at least fifty
percent of the permanent members.
(6) The State Level Committee shall invite one representative of the industry
nominated by the Wood Based Industries Association as a special invitee
to each and every meeting of the State Level Committee.
4. Powers and functions of the State Level Committee.- Following shall
be the powers and functions of the State Level Committee, namely:-
(i) To assess the availability of timber in the State by way of appropriate
study on demand and supply as and when it decides. State Level
Committee shall devise a suitable mechanism for sustainable use of timber
in a way that does not affect the forests in the State adversely.
(ii) To grant fresh license or registration certificate or enhancement of
the existing licensed capacity or transfer of units or change of
ownership or any other issue pertaining to license or registration, in
case the State Level Committee is satisfied that wood is available
Section 76
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from trees outside forests as well as in forests, for the said Wood
Based Industries.
(iii) To examine and make appropriate recommendations  to the S tate
Government on issues relating to Wood Based Industries.
(iv) To define or list out the agro-forestry species in the State from time
to time.
(v) To determine one-time payment for grant of license or registration,
license fee, registration fee and any other fee as may be deemed fit
from time to time.
(vi) To modify any Form appended to these rules or prescribe new
Form, if and when needed for the purpose of monitoring and
regulation of licensed or registered units.
(vii) To work out measures to improve transparency, use of technology,
capturing and better handling of information and create a portal to
provide a platform on which information can be uploaded and
utilised.
(viii) To ensure that the amount recovered from Wood Based Industries
and lying with the Department of Forests and Wildlife Preservation
is utilized for the purpose of afforestation and other ancillary purposes
to realise the aims and objects of these rules.
(ix) To approve the Annual Plan of Operations for afforestation submitted
by Territorial Divisional Forest Officers for utilization of the amount
of one-time payment realized from the Wood Based Industries and
lying with the Department of Forests and Wildlife Preservation.
(x) Such other powers and functions as may be entrusted by the State
Government from time to time.
5. Estimated annual consumption of timber by Wood Based Industries.-
For the purpose of assessing the wood requirement of the Saw mills, the
annual requirement of round wood for Saw mills of different capacities
may be fixed by the State Level Committee based on the criteria approved
by the Central Empowered Committee (Constituted by the Hon’ble
Supreme Court of India in Writ Petition Nos. 202 of 1995 and 171 of
1996). For other Wood Based Industries, the consumption of  timber
would be  taken  based  on  the Government of India Guidelines of 2016
Section 76
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or based on any scientific/technical study to the satisfaction of the State
Level Committee.
6. Restriction on Location of Wood Based Industries.- (1) No new
Wood Based Industry shall be granted licence within one kilometre aerial
distance from Government Forests notified as Reserve Forests, Protected
Areas, Protected Forests or unclassed forests but not the strips along
roads, canals, drains, bandhs, rails and escapes notified as Protected
Forests.
(2) Wood Based Industry can be set up within a Notified Industrial
Estate/Park or a municipal area irrespective of the aerial distance as
mentioned in sub-rule (1).
(3) The restriction imposed in sub rule (1) shall be applicable to only
those units which require license.
(4) Already existing units which are duly licensed shall not be required
to shift their location.
7. Grant, renewal and revocation of a license or Registration certificate
to a Wood Based Industr y.-(1)No license to a Wood Based Industry
shall be granted or renewed without obtaining prior approval of State
Level Committee. However, State Level Committee may delegate the
power of renewal of license to a Wood Based Industry to the Divisional
Forest Of ficer of the concerned Division in which the Wood Based
Industry is located.
(2) All Wood Based Industries are required to be licensed or registered
under these rules.
(3) No person shall establish, expand the installed capacity, shift location
or operate Wood Based Industries, including the existing unit, unless
a license or registration certificate is previously obtained by him in
accordance with these rules.
(4) Following Industries or Processing units shall not require license
under these rules, namely :-
(i) Industries or processing units not operating with a band saw
or process already sawn wood;
(ii) Industries or processing units operating with a circular saw
Sections 32
and 76
Section 32
and 35 A
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upto thirty centimeter diameter;
(iii) Industries having specialized requirement (as decided by the
State Level Committee) and using circular-saw upto sixty
centimeter diameter;
(iv) Industries or Processing units not using round logs of domestic
origin i.e. using imported wood or timber from outside the
country irrespective of size and type of saw. However, such
Industries or processing units shallbe required to provide the
requisite documentation regarding this as may be specified by
the State Level Committee; and
(v) Industries or processing units using round logs of the species
notified as agriculture or agroforestry produce and/or exempted
from the regime of felling and transit regulations,irrespective
of size and type of saw.
(5) All Industries or processing units mentioned in sub-rule (4) which have
been exempted from licensing shall, however, be required to get themselves
registered with the Department of Forests and Wildlife Preservation under
rule 10 of these rules and shall also have to establish the source of raw
material for their industry. Irrespective of the exemptions listed in sub-
rule (4), all existing units shall also be required to register themselves with
the Department of Forests and Wildlife Preservation within a period of
six months from the date of coming into force of these rules. If any unit
fails to get itself registered, such unit shall be deemed to be violating
these rules and shall, hence, be liable for action.
(6) Transfer of licence or registration certificate on sale/succession etc. shall
be done only with the prior approval of State Level Committee.
(7) The Wood Based Industry shall have to be set up within six months from
the date of grant of license or registration certificate, as the case may be,
failing which the license or registration certificate, as the case may be,
may be extended; or revoked by the Divisional Forest Officer after three
months' notice under intimation to the State Level Committee :
Provided that in case it is extended, not more than three months'
extension shall be granted by the Divisional Forests Officer.
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(8) All Wood Based Industries shall follow all environmental and
other regulations laid down by the Punjab Pollution Control
Board, Central Pollution Control Board and Ministry of
Environment, Forest and Climate Change, as applicable to these
industries under the Environment (Protection) Act, 1986
(Central Act No. 29 of 1986) and other Central and State Acts.
8. Process of obtaining licence.-(1) Any person or Wood Based
Industry seeking a licence under these rules, shall make an
application in Form-I to the Deputy Commissioner of the
concerned District alongwith a copy to the General Manager ,
District Industry Centre (DIC) for No Objection Certificate and
a copy to the concerned Divisional Forest Of ficer, specifying
that the applicant wants a license.
(2) A permanent District Level Committee (DLC) for Wood
Based Industries shall be constituted by the concerned
Deputy Commissioner under his chairmanship with
General Manager , District Industry Centre as Nodal
Officer-cum-Member Secretary and officers-in-charge of
the concerned department sat the District Level as
members. The concerned Board/departments shall be the
Punjab Pollution Control Board, Department of Industries
and Commerce, Department of Housing and Urban
Development, Department of Local Government,
Department of Agriculture, Department of Labour ,
Department ofPWD (B&R),Department of Police or any
other authority with the prior approval of the concerned
Deputy Commissioner.
(3) It shall be the responsibility of the General Manager, District
Industry Centre to convene the meeting of the District
Level Committee and obtain the No Objection Certificate
of the concerned department other than that of the Forest
Department at the earliest possible. Based on these No
Objection Certificates, the Deputy Commissioner shall
issue a final No Objection Certificate for the establishment
of the Wood Based Industry and send it to the concerned
Sections 32,
76 and 78
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Divisional Forest Officer.
(4) The Divisional Forest Officer shall then send the final No Objection
Certificate to the State Level Committee alongwith the application
form and other specified documents for its approval.
(5) After considering the application from all aspects, the State Level
Committee shall decide the application for its approval.
(6) Final approval of license shall be subject to the deposit of one-time
payment to the Department of Forests and Wildlife Preservation on
various categories of Wood Based Industries as may be determined
by the State Level Committee from time to time and also the license
fee to the Government as may be determined by the State Level
Committee from time to time. Thereafter , the administrative/
regulatory charges and Green Fees shall have to be paid by the
licensed unit annually at such rates as may be determined by the
State Government from time to time.
(7) The Divisional Forest Officer concerned shall then grant license in
Form III  for a period of five years after receiving such fee as
decided by the State Level Committee within a fortnight.
(8)  In case any discrepancy is noticed or found in the application or
supporting documents at any point of time during application process
or even after grant or renewal of license, the license may be cancelled
by the concerned Divisional Forest Officer with the prior approval
of the State Level Committee.
(9) Availability of wood other than that obtained from the agroforestry
species in the State shall be considered and accounted for only
against the licenses granted to the Wood Based Industries.
9. Regulation of Khair wood, traditional Katha Bhatties and Katha Bhatties
using boilers conforming to the Indian Boiler Regulations(IBR).-
(1)Traditional Katha Bhatties shall be regulated by the Divisional Forest
Officer as per provisions of the Management Plan approved by the
Government of India, Ministry of Environment, Forests and Climate
Change for the private forests closed under the Punjab Land Preservation
Act, 1900 (Punjab Act No. II of 1900).
(2) Register regarding consumption of Khair-wood and katha prepared
by  the traditional kathabhatties and kathabhatties using Indian Boiler
Sections 32,
35 A and 76
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Regulations (IBR) boilers shall be maintained in the following form,
namely :-
Consumption of Khairwood
1. Date
2. Quantity of Khair-wood consumed (in Metric Tonnes).
3. Source of Khair wood (Detail of the seller of Khair wood)
End Product i.e. Katha Prepared
1. Date
2. Quantity of Khair and kutch obtained.
3. Detail of quantity of Katha and Kutch sold (in Metric Tonnes).
(3) The operation of the Katha Bhatties using IBR boilers shall be
regulated as per the following conditions, namely :-
(i) The existing kathabhatties using IBR boilers shall be allowed
to operate at their current level of consumption of khair wood,
which shall be declared by the Wood Based Industry at the
time of submitting application for License along with details
of all machinery installed or being installed like Band Saw ,
Chipper, Boiler, Autoclave, Evaporator, Cooling Chamber, etc,
if any.
(ii) If any kathabhatti using IBR boiler is found to be in possession
of unaccounted  khair wood or khair wood from a source,
other than legal source, its license shall be cancelled without
any prejudice.
(iii) The baby boiler units shall upgrade their existing boilers to
IBR boilers and shall be brought under the purview of the
Boilers Act, 1923 (Act No. 5 of 1923) and rules made
thereunder. All the boilers shall have to be got registered in
accordance with the said Act.
(4) All the kathabhatti owners shall have to  obtain requisite approval/
permission, if any, as required under any Act or rules. The procedure
for licensing laid down for all wood based industries under rule 8 of
these rules shall be applicable to all the katha units also.
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(5) All types of fees as applicable to other Wood Based Industries
shall be applicable to all the katha units also.
(6) New licence or expansion shall be allowed on the basis of principles
of Sustainability Forest Development to the satisfaction of State
Level Committee.
10. Process of Registration of Wood based Industries not r equiring
license.-(1) Any person or Wood Based Industry, not requiring license
under these rules, is required to be registered under these rules. For
registration, an application is to be made in Form-II to the Deputy
Commissioner of the concerned district along with a copy to the General
Manager, District Industry Centre for No Objection Certificate and a
copy to the concerned Divisional Forest Officer.
(2) A permanent District Level Committee (DLC) for Wood Based
Industries shall be constituted by the concerned Deputy
Commissioner under his chairmanship with General Manager, District
Industry Centre as Nodal Officer cum Member Secretary and
officers-in-charge of the concerned departments at the District Level
as members. The concerned Board/departments shall be the
Pollution Control Board, Department of Industries and Commerce,
Department of Housing and Urban Development, Department of
Local Government, Department of Agriculture, Department of
Labour, Department of PWD (B&R),Department of Police or any
other authority with the prior approval of the concerned Deputy
Commissioner.
(3) It shall be the responsibility of the General Manager, District Industry
Centre to convene the meeting of the District Level Committee and
obtain the No Objection Certificate of the concerned departments
other than that of the Department of Forests and Wildlife
Preservation at the earliest possible. Based on these No Objection
Certificates the Deputy Commissioner will issue a final No Objection
Certificate for the establishment of the Wood Based Industry and
send it to the concerned Divisional Forest Officer.
(4) The Divisional Forest Officer shall  then send the final No Objection
Certificate to the State Level Committee alongwith the application
form and other necessary documents for its approval.
Sections 32,
76
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(5) After considering the application from all aspects, the State Level
Committee shall decide the application for its approval.
(6) Final approval of Registration certificate shall be subject to the deposit
of one-time payment of Registration to the Department of Forests
and Wildlife Preservation on various categories of Wood Based
Industry as may be determined by State Level Committee from
time to time and also the Registration fee to the Government as
may be determined by the State Level Committee from time to
time. Thereafter, the  administrative/regulatory charges and Green
Fees shall have to be paid by the registered unit annually at such
rates as may be determined by the State Government from time to
time.
(7) The Divisional Forest Officer concerned shall then grant Registration
Certificate in Form III for a period of five years after receiving
such fee as decided by the State Level Committee within fortnight.
(8) In case any discrepancy is noticed or found in the application or
supporting documents at any point of time during application process
or even after grant or renewal of Registration certificate, the
registration may be cancelled by the concerned Divisional Forest
Officer with the prior approval of the State Level Committee.
11. Renewal of licence or registration.-(1) Any person who has been granted
license or registration under these rules shall apply for renewal of the same in
Form I or Form II,  as the case may be, atleast six months before the expiry of
the period for which the licence or registration certificate was granted. Person
seeking renewal shall pay such renewal fee, as may be specified by the State
Level Committee from time to time.
(2) On receipt of an application under sub-rule (1), the Divisional Forest
Officer after satisfying himself that such application is in accordance
with the guidelines issued by the Government from time to time,
shall submit the renewal application along with his verification and
comments to the State Level Committee within a period of thirty
days from receipt of the application. The Divisional Forest Officer
shall renew the license or registration after obtaining the approval
of the State Level Committee for such period as may be determined
by S tate Level Committee. The S tate Level Committee may ,
Sections 32
and 76
681PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
however, delegate the power of approval and renewal of license or
registration to the Divisional Forest Officer.
12. Maintenance of record.- (1) Every licensed and registered Wood Based
Industries shall maintain proper record of the receipt and disposal of
timber in Form-IV and V .
(2) The licensed and registered Wood Based Industry shall produce the
record for scrutiny and checking of the timber, whenever it is required
by the Divisional Forest Officer or any other officer authorised by
him.
(3) All licensed and registered firms shall be required to file the annual
return in Form VI regarding the consumption/usage of wood. Annual
return along with annual green fee shall be filed by 30thSeptember
of every year for the preceding financial year , failing which the
registration or license of the Wood Based Industry shall not be
extended and penalty shall be imposed as per rule 17 of these rules.
(4) In case a licensed firm does not use the installed capacity to the full
extent, theState Level Committee may take appropriate remedial
measure(s), including modification of license capacity and even
revoking of license in case the licensed firm is not using its optimal
capacity continuously for a period of eighteen months which is
extendable at the discretion of the State Level Committee after
examining the explanation given by the Wood Based Industry owner.
13. Green Fee.- (1) A green fee shall be levied annually, which shall be used
for promotion of agroforestry in the State in order to safeguard the interests
of the farmers and maintain the tree cover.
(2) The green fee referred in sub-rule (1) shall have to be deposited by
the licensed or registered units annually at the rate of ten rupees per
cubic meter of the installed capacity upto 31st March of each year,
which may be extendable upto 30th April, by the concerned
Divisional Forests Officer, failing which the Wood Based Industry
shall be liable to deposit simple interest of five percent per annum
on delay upto six months and ten percent per annum thereafter .
The rate of  green fee may be revised by the State Government by
Section 32
Sections 32
and 76
682 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
way of a notification. The Green fee shall be deposited in the
Consolidated Fund of the State.
14. Power to search the premises.-Any Forest Officer holding the charge
of Forest Block or his superior, alongwith the team, if required, may at
any time, enter the premises of any wood based industrial unit and check
the records and take samples, if necessary, with a view to ascertain the
genuineness of the licence or registration or to check the legitimacy of the
source of wood, type of wood used and machinery installed.
15. Revocation of licence or registration.- Notwithstanding anything
contained in these rules, theDivisional Forest Of ficer, where he has
reason(s) to believe that a licensed or registered firm is operating in
contravention to the provisions of these rules or conditions of the licence
or registration or is indulging in activities prejudicial to the interest of
forest conservation, may after giving such licensed or registered Wood
Based Industry an opportunity of being heard, recommend to the State
Level Committee to cancel, suspend or revoke the licence or registration
granted under these rules. The State Level Committee shall take a final
decision in this regard.
16. Appeal against the refusal to grant or renew of licence/registration
or revocation of licence or registration.- Any person, who has been
refused grant or renewal of licence or registration, or whose license or
registration has been revoked under these rules, on receipt of information
of such refusal or revocation, as the case may be, may appeal against the
decision of the State Level Committee to the Administrative Secretary of
the Department of Forests and Wildlife Preservation within a period of
thirty days of the refusal/revocation.
17. Penalty.-  (1) Whoever contravenes any provision of these rules shall be
punishable with imprisonment for a term which may extend to two years
or with fine which may extendto five thousand rupees or both.
(2) In case, any direction of the State Level Committee is not complied
within the specified time, a penalty upto one rupee per day per
Cubic Meter of the installed capacity may be imposed.
18. Rules not to apply in certain cases.- Nothing contained in these rules
shall apply to the ordinary operations of domestic carpentry , furniture
units, wooden toy and handicraft making units and firewood depots,
Sections 72
and 74
Sections 33,
74 and 77
Section 32
and 76
Sections 26,
33 and 77
Section 32
683PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
which do not use or have the facility for sawing, converting, cutting and
processing round log.
19. Repeal and savings.-The Punjab Regulation of Saw Mills, Veneer and
Plywood Industries Rules, 2006, are hereby repealed :
Provided that any order issued or any action taken under the rules, so
repealed, shall be deemed to have been issued or taken under the corresponding
provisions of these rules.
684 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
FORM - I
(See rule 8)
Photograph of
applicant
To
The Divisional Forest Officer,
……………………………………….
……………………………………….
Sub: Application to issue License to establish/r enew/expand/operate theW ood
Based Industries.
1. Name of the Applicant (Block Capitals)
(Owner, Partners, Director etc.) : ...………….………………
2. Father’s Name : ……………....……………
3. Adhar Card No.  (copy attached) : ....…………………………
4. Postal Address : …....………………………
5. Permanent home Address : ….…………………………
6. Mobile No.
7. Email ID if any
8. Name of the firm, Location and address of place where the industry is to be
established/expanded/ renewal or operate. Attested copy of ownership document/
lease deed/rent deed etc.
……………………………………………………………………………………..
……………………………………………………………………………………………………………………………………………………………………………………………………………………………………
………………………………………………………........................................
9. Title and kind of industry :(Saw mill/Plywood/Veneer/MDF/Particle Board/Katha/
etc.)
10. Whether the application for license to establish/renew/expand/operate (Tick which
ever applicable)
11. Detail of Machinery and power etc. required for the industry to establish /renew/
expand/operate.
685PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
(i) For Existing Units
a. Detail of machinery
Sr.No. Category of Size Number (in words)
Machinery
b. Detail of Species to be used:-
Agroforestry species Non-agroforestry species
Sr. No. Name of Proposed annual Name of Proposed
Species usage in cu.mt. species annual usage
in cu.mt.
1.
2.
3.
4.
Total Total pr oposed
proposed annual usage
annual usage
c. Annual quantity of timber to be used (Cu.mtr.) (For Agroforestry and
Non-agroforestry separately) ……..……....................……….
d. Power Connection Number:……………………………..
e. GST Number:……………………………………………….
f. No objection certificate of the District Magistrate (Attach
Copy)…….…………..
g. License/Registration Certificate issued from Punjab Forest
Department.(Attach Copy) ……………………………..
h. Date of establishment of existing unit ............……………………..
Note: Kindly attached the self attested copy of the documents mentioned in
d,e,f & g above.
686 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
(ii) For New Units
(a)  Proposed capacity of the industry:
Sr.No. Category of Machinery Size Number (in words)
(b) Species to be used: …………………………………
(c) Annual quantity of timber to be used
(cu.mtr.)…………………………..
(d) Source of timber (in case of secondary units and non-agroforestry species or not
using imported wood) :……………………....................
(i)    Name and address of the firm:
(ii)  License/Registration Certificate number  and date of the firm from timber to be
received:
(iii)  Quantity of timber to be received (in cum).
(iv) Whether agreement have been signed or not. If signed copy of agreement be
attached.
For other source (full detail of the source)……………
(e) PAN No. …………………………………
(f) GST No. if any…………………………………
12. Other details, if any ……………………………………………………
13. On behalf of the company I undertake that provisions of these rules & other
applicable laws will be followed.
Place:
Date: ____________________
(Signature of the Applicant)
687PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
 FORM - II
(See rule 10)
To
The Divisional Forest Officer,
……………………………………….
……………………………………….
Sub: Application to issue Registration certificate to establish / renew/ expand /
operate the Wood Based Industries.
1. Name of the Applicant (Block Capitals)
(Owner, Partners, Director etc.) :…...…………………………
2. Father’s Name :..……………………………
3. Adhar Card No.  (copy attached) :......…………………………
4. Postal Address :......…………………………
5. Permanent home Address :...……………………………
6. Mobile No.
7. Email ID if any
8. Name of the firm, Location and address of place where the industry is to be
established/expanded/ renewal or operate. Attested copy of ownership
document/lease deed/rent deed etc. ……………………………………..
……………………………………………………………………………………………………………………………………………………………………………………………………………………………………
………………………………………………………........................................
………………………………………………………........................................
………………………………………………………........................................
9. Title and kind of industry :(Saw mill/Plywood/Veneer/MDF/Particle Board/Katha/
etc.)
10. Whether the application for registration to establish/renew/expand/operate (T ick
which ever applicable)
11. Detail of Machinery and power etc. required for the industry to establish/  renew/
expand/operate.
Photograph of
applicant
688 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
(i) For Existing Units
a. Detail of machinery
Sr. No. Category of Machinery Size Number (in words)
b. Detail of Species to be used:-
Agroforestry species
Sr. No. Name of Species Proposed annual usage in cu.mt.
1.
2.
3.
4.
Total pr oposed annual usage
c. Annual quantity of timber to be used (Cu.mtr .) (For Agroforestry and Non-
agroforestry separately) ……..……....................……….
d. Power Connection Number:……………………………..
e. GST Number:……………………………………………….
f.  No objection certificate of the District Magistrate (Attach Copy)…….…………..
g. License/Registration Certificate issued from Punjab Forest Department.(Attach
Copy) ……………………………..
h. Date of establishment of existing unit…………………………………..
Note: Kindly attached the self attested copy of the documents mentioned   in
d,e,f& g above.
(ii) For New Units
(a)  Proposed capacity of the industry:
Sr.No. Category of Machinery Size Number (in words)
689PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
(b) Species to be used : …………………………………
(c) Annual quantity of timber to be used (cu.mtr .)…………………………..
(d) Source of timber (in case of secondary units and non-agroforestry species or not
using imported wood) : ……………………....................
(i)    Name and address of the firm:
(ii) License/Registration Certificate number  and date of the firm from timber to
be received:
(iii) Quantity of timber to be received (in cum).
(iv) Whether agreement have been signed or not. If signed copy of
agreement be attached.
For other source (full detail of the source)……………
(e) PAN No. …………………………………
(f) GST No. if any…………………………………
12. Other details, if any ………………………………………………………
13. On behalf of the company I undertake that provisions of these rules & other
applicable laws will be followed.
Place:
Date: _____________________
(Signature of the Applicant)
License/Registration Certificate no.
Date:
690 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
FORM – III
(See rules 8 and 10)
License/Registration Certificate to establish/renew/expand or operate Wood Based
Industries
License/Registration Certificate is hereby granted/ renewed to Shri/M/s
…………………………………………………………………………………………………………………….……
S/o ……………...........……… resident of ……………………………............……..
………………………………………………………………… (Hereinafter called
“Licensee”) to establish/renew/expand/operate Wood Based Industry located at (full
address) …………………
...............................................................................................................................
..............................................................................................................................
for the following machinery :
Sr.No. Category of Machinery Size Number (in words)
Subject to the provisions contained in the Indian Forest Act, 1927 (16 or 1927), as amended
from time to time and the rules made thereunder and on the following conditions,  namely: -
1. The Licensee/Registration Certificate holder shall establish/renew/expand/operate
the Wood Based Industryat (full address) .....………………………….........................
..............................................................................................................................
..............................................................................................................................
Photograph of
applicant
691PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
2. The Licensee/Registration Certificate holdershall not alter the location of the industry
without obtaining prior permission in writing of the Divisional Forest Officer concerned.
3. The Licensee/Registration Certificate holder shall ensure that –
(a) the site of the sawmill including the depot/yard for storage of round timber ,
sawn timber and waste wood is properly fenced/boundary wall erected with
proper gates;
(b) all the round timber, sawn timber and wood waste is properly stacked according
to the instructions that may be issued from time to time by the Divisional
Forest Officer;
(c) the Licensee/Registration Certificate holder shall not operate/establish the
industry within the 1 Km of block forests, notified wildlife sancturies, national
parks and demarcated protected forests of Pathankot region;
(d) the Licensee/Registration Certificate holder shall pay the regulatory charges
levied by the Government from time to time.
(e) the Licensee/Registration Certificate holder shall pay the annual Green fee of
mentioned in para 13 of the Punjab regulation of Wood Based Industries rules, 2019.
4. The Licensee/Registration Certificate holder shall not install/operate any machine
for which the Licencee is not issued. If the Licensee/Registration Certificate holder
is found to have installed/operate any machine for which license/registration
certificate is not issued, the license/registration certificate issued to the unit shall be
demed to have been withdrawn.
5. The License/Registration Certificate is issued as per the provisions contained in
The Punjab Regulation of Wood Based Industries Rules,2019.
Signature of the
Divisional Forest Officer
           (Seal)
Endst. No. Dated
A copy is forwarded to the following:-
1. Chairman, State Level Committee for Wood Based Industries, Punjab in the office
of Principal Chief Conservtor of Forests (HoFF), SAS Nagar .
2. Sh.  …………………………………………………………………..
Divisional Forest Officer
………………………………
692 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
Form-IV
(See rule 12)
Record of receipt of timber (should be maintained regularly Financial year wise)
Sr. Date of Species Agroforestry Non Name and full In case raw material received from a "Reciept of Wood/rawmaterial Remarks
no. receipt used as agroforestry address of licensed/regisetered firm provide if any
raw the person following details Note*:-
material from whom “A. At least one entry from coumn 11 or 12
raw material  is mandatory"
received.
License/registration Name and full No. of size Volume in Weight in
No. and validity address of Logs/ (optional) cmt Quintals*
of License licensee/ pieces
registered  firm
1 2 3 4 5 6 7 8 9 10 11 12 13
* 12 Quintal wood shall be treated as equivalent to one cmt.
693PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
Form-V
(See rule 12)
Record of disposal of timber (should be maintained regularly Financial year wise)
Sr. Date of species used Details of Details of finished goods Name and full In case Material are supplied to Remarks if any
No. dispatch for final finished Note*:- A. At least one entry from coumn 7 address of the a licensed/regisetered firm
product good or 8 is mandatory person from provide following details
whom raw
material
received.
No of size (if Volume Weight License/registration Name and full
pieces any)  in cmt in No. and validity address of
if any Quintals* of License licensee/
registered  firm
1       2         3          4  5   6      7     8       9 10        11        12
* 12 Quintal wood shall be treated as equivalent to one cmt.
694 PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
Form VI (See rule 13)
(Where the data of the Return of processing of wood in form III-A & III-B)
Name of the firm License No.
                Adderess
Flat/Door/Block No. Name of premises/Building/Villsge
Village/Town/City
Road/Street/Post Office 10 Status
Tehsil/Disrtrict State
Pin/Zip code GST No.
Name of Forest Division Original/Revised
1 Quantity of wood for which Liscence/Registration was made
2 Quantity of Wood Processed in CMT
3 Quantity of wood disposed  in CMT
4 Quantity of wood approved (installed capacity)
5 Total wood available for Green Fee (as per form IV)
6 Total green fee payable
7 Excess payment  of green fee made in the previous  year (if any)
8 Amount paid during the Assessment year (give detail like Cheque No./draft no./bank receipt no./RTGS/NEFT etc.
9 Total  6+7
10 Green fee payable/excess paid (5-8)
Personal information and the date of electronic
transmission
Computation of wood processed and
green fee thereon
695PUNJAB GOVT. GAZ., DECEMBER 13, 2019
(AGHN 22, 1941 SAKA)
Detail of documents attached
1 Form No. IV (Mandatary)
2 Form No. V (Mandatary)
3
 It  is certified that the contents given in the above return are correct and true to the best of my knowledge and information derived from the record maintained in the
           firm. Nothing is superessed in this. It is also certified that if any infromation found wrong or supressed, I/we shall be liable to be punished.
DR. ROSHAN SUNKARIA, IAS,
Additional Chief Secretary,
Government of Punjab,
Department of Forests and Wildlife Preservation.
1922/12-2019/Pb. Govt. Press, S.A.S. Nagar

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