Section 2 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
2. Definitions.
- In these rules, unless the context otherwise requires-(a)'Industrial Estate' means areas notified by the State Government for establishment of wood based Industries.(b)'Licence' means a licence granted under these rules.(c)'Licensing Authority' means the Divisional Forest Officer having jurisdiction over the place of establishment of wood based industry.(d)'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.(e)'Round log' means a piece of wood In its natural form, having mid girth of thirty centimetre or more under bark and it includes such round log even after its bark has been removed or its surface has been dressed, manually or by using a band saw or any other machine or equipment to make its cross section square or near to square for the purpose of ease in its transportation and/ or storage.(f)'Saw Mill' means a mechanical contrivance for sawing, cutting or conversion of timber with the aid of electrical or mechanical power and includes the premises as approved in the licence but does not include a contrivance operated solely by manual power.(g)'Sawn Timber' means beams, scantlings, planks, battens and such other product obtained from sawing of round log.(h)'State Level Committee' means a Committee constituted by the State Government under these rules.(i)'Wood Based Industry' means any industry which processes wood as its raw material such as saw mills/veneer/plywood or any other form of wood.Words and expressions used but not defined under these rules but defined in the Andhra Pradesh Forest Act, 1967 shall have die meaning assigned to them in such Act.
