Section 7(5) in Punjab Regulation of Wood Based Industries Rules, 2019
(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.
