Section 13 in Punjab Regulation of Wood Based Industries Rules, 2019
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 way of a notification. The Green fee shall be deposited in the Consolidated Fund of the State.
