Section 11 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
11. Transfer of licence on sale succession and relocation of any wood based industry.
(1)On receipt of an application for such transfer of licence/relocation of wood based industry, the licensing authority shall make such enquiry as he deems fit, and after satisfying himself, whether or not there would be any objection to grant permission for transfer of license/relocation of a wood based industry applied for, having regard to safeguard the timber in any reserved, protected, proposed, or private forest, number of wood based industries existing in the area may submit to the Principal Chief Conservator of Forests, through the Circle Head with remarks, to place before the State Level Committee.(2)No relocation of wood based industries shall be allowed into the area prohibited under these rules. However shifting will be allowed from within the 5 KMs., of forest area to outside as approved by the State Level Committee.(3)No relocation of Wood Based Industry located within 5 KMs., of forest area shall be allowed within 5 KMs., radius of the forest area.(4)Total number of machines used before relocation (for example number of the horizontal saws, vertical saws, peelers, slicer, and chipper) shall not be increased.(5)The annual capacity of saw mill/or saw mill inside the wood based industry for conversion of timber shall not be increased.(6)The machine type should not be changed from one type to another. For example wood based industry having the licence for band saw cannot change to peelers or slicer etc., and vice-versa.(7)Multiple licenses should not be given from a single license by splitting the license. For example, if the wood based industry is having a license for 2 horizontal saws, it cannot be relocated to different places with 1 horizontal saw each.(8)The wood based industry machinery and premises shall not be leased to any person without intimation to the Licensing Authority. For any acts of omission of lessee, licence holder shall be held responsible.
