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State of Kerala - Act

Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

KERALA
India

Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

Rule KERALA-FOREST-REGULATION-OF-SAWMILLS-AND-OTHER-WOOD-BASED-INDUSTRIAL-UNITS-RULES-2012 of 2012

Published on 9 May 2002
Commenced on 9 May 2002
[This is the version of this document from 9 May 2002.]
[Note: The original publication document is not available and this content could not be verified.]

Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012Published vide Notification No. S.R.O. No. 269/2012,G. a (P) No. 51/2012/F&WLD, dated, Thiruvananthapuram, 19.04.2012Last Updated 4th February, 2020S.R.O. No. 269/2012. - In exercise of the powers conferred by sections 39 and 76 of the Kerala Forest Act, 1961 (4 of 1962), The Government of Kerala hereby make the following rules, namely:-

1. Short title, extent and commencement.

(1)These rules may be called the Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012.

(2)They shall come into force at once.

2. Definitions.

(1)In these rules, unless the requires,-

(a)"Act" means the Kerala Forest Act, 1961 (Act 4 of 1962);

(b)"Advisory Committee" means the Committee constituted under rule 26;

(c)"Appellate Authority" means the Appellate Authority appointed by the Government under rule 19;

(d)"Authorized Officer" means a Forest Officer authorized by the Government under sub-rule (2) of rule 3;

(e)"Central Empowered Committee" means the Committee constituted by the Supreme Court of India in accordance with its order dated the 9th May, 2002 and 9th September, 2002 in Writ Petitions No. "202 of 1995 and 171 of 1996;

(f)"Porte" means a form appended to these rules;

(g)"Government" means the Government of Kerala,

(h)"Large Scale Furniture Unit" means an industrial unit manufacturing furniture using round logs and all types of machinery including band saw or re-saw or both, above the capacity of five Horse Power;

(i)"licence" means a licence granted under these rules;

(j)"licence fee" means the fee paid for the grant of a licence;

(k)"person" includes any owner of a sawmill or wood-based industrial Unit, his authorised agent; a company, a firm, an association of individuals or a co-operative society registered or deemed to have been registered under the. Kerala Co-operative Societies Act, 1969 (21 of 1969);

(l)"round log" for the purpose of these rules means a piece of wood in its natural form having a mid-girth of sixty centimetres or more, under bark, in respect of teak and rosewood and a mid-girth of seventy five centimetres or more in respect of other species;

(m)"sawmill" means an industrial unit with machinery and equipments, whether in a fixed structure or enclosure or not, for sawing round logs into timber, beams, scant-lings, planks or battens and for planing the sawn pieces;

(n)"Schedule" means a schedule appended to these rules;

(o)"small scale furniture unit" means an industrial unit for manufacturing furniture using sawn, timber obtained from licenced sawmills or other legitimate sources and operating without band saw;

(p)"State Level Committee" means the Committee constituted by Central Empowered Committee to assess the availability of timber before establishing new wood-based industries, to examine feasibility of grant or permission to units, based exclusively on rubber wood and to examine applications received or referred to Central Empowered Committee by the Hon'ble Court regarding grant of permission to new wood-based industries in Kerala.

(q)"wood based cottage industrial unit" means a unit functioning in the space within the residential premises of artisans and, traditional workers for making wooden products such, as furniture household articles, curios, farm implements, handicrafts, musical instruments and such other articles using only hand tools;

(r)"wood based industrial unit" means any industrial unit which processes wood as its raw material and includes sawmills, furniture units, veneer units, plywood units, match wood units, particle board units and such other units.

(2)Words and expressions used but not defined in these rules but defined in the Act shall have the same meaning assigned to them in the Act.

3. Restriction on Establishment of Sawmill and other Wood Based Industrial Units.

(1)No person shall, after the date of commencement of these rules establish or operate a sawmill or any other wood based industrial unit without obtaining a licence from the Authorized Officer under these Rules,,

(2)The Government may by notification authorise a Forest Officer not below the rank of Assistant Conservator of Forests having territorial jurisdiction over the area to be Authorised Officer for the purpose of these Rules.

(3)Every person owning or running a sawmill or any other wood based industrial unit on or before 30th October, 2002 shall apply for a licence under these rules within a period of six months from the date of commencement of these rules.

(4)The Authorized Officer may grant a licence under the provisions of these rules to a sawmill or wood based industrial unit which was functioning within a radial distance of five kilometers from the boundary of any forests owned by Government on or before 30th October, 2002 under the licence issued by a Local Self Government Institution subject to the conditions specified in rule S and rule 9.

(5)No sawmill or other wood based industrial unit established after 30th October, 2002 except the sawmill or other wood based industrial unit owned by the Government or exclusively using rubber wood or the small scale furniture unit, shall be granted licence to function within a radial distance of five kilometres from the nearest boundry of any forests owned by Government and having an extent of and above forty hectares :Provided that the above restriction shall not apply to a sawmill or other wood based industrial unit which is functioning within a radial distance of five kilometres from the boundary of Reserved Forest areas which were transferred by Government for non-forest purposes and non revertible forest lands which have not been dis-reserved by a notification.

(6)The sawmill or other wood based industrial unit which has been functioning on the date of commencement of these rules under the licence issued by a Local Self Government Institution may continue to function fill a decision is taken by the Authorised Officer on the application for licence under rule 7.

(7)The Authorized Officer may, on receipt of an application for licence, grant a temporary licence subject to the general and special conditions stipulated under these rules and allow any sawmill or wood based industrial unit which was functioning as on 30th October, 2002 under the licence issued by a Local Self Government Institution to continue to function with the machinery and equipments available as on 30th October, 2002, till a final decision is taken on the application for licence.

(8)The No Objection Certificate granted by the Central Empowered Committee or by the State Level Committee shall be deemed to be a licence granted tinder these rules till the expiry of the period of such No Objection Certificate.

(9)In the event of refusal of licence by the Authorized Officer, the applicant shall forth with stop operation and wind up the sawmill or the wood based industrial unit with effect from the date of communication of the order, in writing, refusing to grant the licence.

4. Restriction on issuance of licence to sawmill and wood based industrial unit within five kilometres from the boundary of forest owned by Government.

(1)No Authorised Officer shall grant licence to sawmill and other wood based industrial unit established within a radial distance of five kilometres from the boundary of any forest owned by Government, except for those saw mills and other wood based industrial units which were established and running on or before 30th October, 2002.

(2)The Authorised Officer may grant licence to a sawmill and wood based industrial unit which are functioning and existing under a licence issued, by the Local Self Government Institution within a radial distance of five kilometres from the boundary of the forest owned by Government, on or before 30th October, 2002, subject to the following conditions, namely:-

(a)such sawmill and other wood based industrial unit shall be allowed to continue in the present location only if they satisty the general and special conditions specified under these rules for grant or renewal of licence;

(b)such sawmill and wood based industrial unit shall adhere to the directions issued from time to time by the Central Empowered Committee or the State Government;

(c)such sawmill and other wood based industrial unit shall be subjected to half-yearly inspection by an officer not below the rank of a Range Officer;

(d)such sawmill and other wood based industrial unit shall pay Inspection Fee annually at the rates specified in Schedule A;

(c)such sawmill and other wood based industrial unit shall maintain the registers and documents specified under these rules.

5. Categories of sawmills and other wood based industrial units.

- The saw mills and other wood based industrial units shall, for the grant of licence, be classified into the categories as specified in Schedule 13.

6. Procedure for obtaining licence.

(1)Any person running a sawmill or a wood based industrial unit under a licence obtained from the Local Self Government Institution as on 30th October, 2002 shall, within a period of six months from the date of commencement of these rules, apply to the Authorized Officer in Form No. IA for obtaining a licence under rule 7.

(2)Any person intending to obtain k licence to establish a new saw mill or other wood based industrial unit after the commencement of these rules shall apply to the Authorized Officer in Form No. Ill for obtaining licence under

(3)An application submitted to the Central EmPowered Committee or to the. State level Committee for No ObjeCtion Certificate shall be deemed to. be, an application for licence submitted tinder sub rule (1) or sub-rule (2), as the case may be.

(4)Every application submitted under sub-rule (1) or sub-rule (2) after the date of commencement of these rules shall be accompanied by an application fee as specified for each category in Schedule C.

(5)For licence, the applicant, including those covered under sub-rule (3) of this rule,shall also furnish on demand to the Authorised Officer or to the Appellate Authority, as the case may be, any, information or records relevant for taking a decision on the application.'

7. Grant of licence.

(1)The Authorized Officer shall, on receipt of an application under sub-rule (1) or sub-rule (2) or sub-rule (3) of rule 6, dispose the application within a period of three months form the date of receipt of the application after conducting such enquiries as he thinks fit and calling for additional information or records, if any, required:Provided that the applications pending before the Central Em-proved Committee or before the State Level Committee for No Objection Certificate shall be deemed to have been received on the date of commencement of these rules.

(2)A licence issued pursuant to an application under sub-rule (1) of rule 6 shall be in Form II A and that under sub-rule (2) of the said rule shall be in Form II B.

(3)Where an application under sub-rules (1) or (2) or (3) of rule 6 is allowed, the applicant Shall pay licence fee at the rates specified in Schedule. 1).

8. General conditions for grant of licence.

(1)The, grant of any licence under these rides shall be subject to the following general conditions, namely.--

(i)The applicant shall not be a person convicted of any 'offence punishable under the Kerala Forest Act, 1961 or the Wildlife (Protection) Act 1972 or any other enactment relating to protection of environment or conservation of biological diversity or the rules made thereunder.

(ii)The applicant shall be in lawful possession of the land wherein sawmill or other wood based industrial unit situates,

(iii)The sawmill and the other wood based industrial unit shall be subjected to periodic inspection', at least once in a year, by, the Authorized Officer or by any Forest Officer not below the rank of a Forester authorised by him.

(iv)Every sawmill and other wood based industrial unit shall keep and maintain registers, documents and accounts in the form as required by these rule and the electricity bills paid in respect of such unit shall be produced on demand to the Forest Officers for inspection.

(v)The period of licence granted under these rules shall be for only three years from the date of issuance of the same and shall be renewed for every three years.

(vi)The application for renewal of licence shall be preferred a three months before the date of expiry of the licence.

(vii)The sawmill or other wood based industrial unit- shall, function in a building having building number issued by the Local Self Government Institution or in a portion thereof

(viii)A sawmill or other wood based industrial unit licence d for a particular category shall not be converted into any other category without obtaining a fresh licence.

(ix)The capacity of sawmill and other wood based industrial unit shall not be enhanced or any new machinery other than-those mentioned in the licence shall not be installed without the written permission of the Authorized Officer under rule 12.

(x)The location or building of a sawmill or other wood based industrial unit mentioned in the licence shall not be shifted without the written permission of the Authorized Officer under rule 13.

(xi)The name and style of a sawmill or other wood based industrial unit mentioned in the licence shall not be changed without the written permission of the Authorized Officer under rule 14.

(xii)The licence or ownership of sawmill or other wood based industrial units shall not be transferred without the written permission of the Authorized Officer under rule 15.

(xiii)The building and the properties mentioned in the licence of sawmill or other wood based industrial unit shall not be leased or mortgaged without the written permission of the Authorized Officer under rule 16.

(xiv)The sawmill and other wood based industrial unit and their premises shall always be made accessible to the Forest Officers for inspection.

(xv)The licensee shall not engage in any activity causing health hazard to the local people.

(2)The saw mill or other wood based industrial unit shall not function without a licence and shall be closed down on the expiry of the period of licence or on cancellation or suspension of the licence.

9. Special terms and conditions applicable for grant of licence to sawmill and other wood based industrial unit under various categories.

- The licence issued to sawmill and other wood based industrial unit under these rules shall also be subject to the special terms and conditions stipulated hereunder for various categories specified in Schedule A.Category 1 : Sawmills - (i) All units under this category which were functioning prior to 30th October, 2002 with a licence from Local Self Government Institution shall be eligible for licence provided the other conditions are satisfied.

(ii)Any unit under this category which started functioning after 30th October, 2002 shall be given licence only after assessing the availability of wood from all sources by the Advisory Committee and on satisfaction that adequate quantity of wood of the unit is available.

(iii)A sawmill and a small scale furniture unit shall not be located in the same premises.

Category 2 : Small scale furniture units - The small scale furniture unit,--

(i)shall use only sawn timber from licensed saw mills or from other lawful sources;

(ii)may use bamboos, reeds and canes for the manufacture of furniture;

(iii)shall not use band saw or re-saw exceeding the capacity of five Horse Power;

(iv)shall not convert round logs;

(v)may use re-saw or cross cut saw of and below the capacity of five Horse Power, wood planer machines, lathe, special tools, equipments and hand tools for making furniture;

(vi)shall not be located in the same permission which any sawmill is functioning.

Category 3 : Small scale units for manufacturing products such as match splints, Match Mix, pencil slat and photo frame-

(i)All units under this category which were functioning prior to 30th October, 2002 with a licence from Local Self Government Institution shall be eligible for licence provided the other conditions are satisfied.

(ii)Any unit under this category which started functioning after 30th October, 2002 will be given licence only after assessing the availability of wood from all sources by the Advisory Committee and on satisfaction that adequate quantity of wood for the unit is available.

(iii)Units under this category shall use only softwood or other sawn timber suitable for its end products.

(iv)Units under this category shall not use bandsaw or re-saw exceeding the capacity of five Horse Power.

Category 4 : Medium scale industrial units using all types of wood for manufacturing products such as packing case, block board and tea chest-

Category 5 : Medium scale industrial units using exclusively rubber wood for manufacturing products such as packing case, block board and tea chest-

(i)All units under this category which were functioning prior to 30th October, 2002 with a licence from Local Self Government Institution shall he eligible for licence provided the other conditions are satisfied.

(ii)Any unit under this category which started functioning after 30th October, 2002 will be given licence only after assessing the availability of wood from all sources by the Advisory Committee and On satisfaction that adequate quantity of wood for the unit is available.

(iii)An assurance shall be given by the applicant hat he shall use only rubber wood in the unit.

Category 6: Large scale industrial units using all types of wood for manufacturing products such as furniture, veneer, plywood and particle board-

(i)All units under this category, which were functioning prior to 30th October, 2002 with a licence from Local Self Government Institution shall be eligible for licence provided the other conditions arc satisfied.

Any unit under this category which started functioning after 30th October, 2002 will be given licence only after assessing the availability of wood from all sources by the Advisory Committee and on satisfaction that adequate quantity of wood for the unit is available.Category 7: Large scale industrial units using exclusively rubber wood for manufacturing products such' as furniture, veneer, plywood and particle board-

(i)All units under this category which were functioning prior to 30th October, 2002 with a licence from Local Self Government Institution shall be eligible for licence, provided other conditions are satisfied.

(iii)An assurance shall be given by the applicant that they shall use only rubber wood in the unit.

Category 8: Wood based industrial units using exclusively imported wood-

(ii)Any unit under this category which started functioning after 30th October, 2002 will be given licence only after producing the documents relating to the source of imported wood and on satisfaction that adequate quantity of wood fir the unit is available.

(iii)Registers and records related to the import of timber with all details shall be maintained and shall always be kept accessible to the forest officers for inspection.

Category 9: Institutions which impart training in wood processing and carpentry-

(i)The units shall function only for impart-in training cum facilitation to entrepreneurs and skilled workers in the held of wood processing and carpentry.

(ii)A certificate from the competent authority in the Department of Education or in the Department of Industries and Commerce or in the Department of Employment and Training or in any other Department in Government with copy of the approved project report shall be produced before the Authorized Officer.

(iii)Quarterly report on the training conducted with all details of the trainees shall be submitted to the Authorized Officer.

(iv)Renewal of Registration/licence shall be based on the result of inspection and evaluation of performance.

(v)Where the institution is found to engage in production or marketing of wood based products, other than those incidental to training, such unit shall be re-classified into appropriate category based on their activities and end products and shall be subjected to the rules and conditions applicable to the charged category as specified in Schedule A.

10. Renewal of licence.

(1)

(a)An Application for renewal of licence shall be made by the licence in Form Number IC to the Authorised Officer before three months from the date of expiry of the period of licence, along with the renewal fee specified in Schedule C.

(b)The Authorized Officer may condone delay, if any, in the submission of application for renewal up to the date of expiry of the period of licence, if he is satisfied that the delay was due to the reasons beyond the control of the licencee.

(c)The Authorised Officer may, if he is satisfied that the delay was due to reasons beyond the control of the licence, condone further delay in submission of application for renewal up to a period of three months after the date of expiry of the period of licence, after realizing a laic fee at the same rates specified in Schedule C.

(2)The Authorized Officer shall follow the procedure specified in these rules and may renew or refuse to renew the licence within a period of three months from the date of receipt of the application.

(3)

(a)Where the applicant does not satisfy the conditions required for the renewal of the licence the Authorised Officer shall within a period of three months from the date of receipt of application reject the application by recording the reasons thereof, after affording the applicant a reasonable opportunity of being heard and such reasons shall be communicated to the applicant in writing.

(b)An application for renewal may be rejected for any of the following reasons, namely:-

(i)The application for renewal submitted after three months from the date of expiry of the period of licence.

(ii)Any statement submitted by the applicant for the renewal of licence is found incorrect or materially false.

(iii)The applicant has violated the terms and conditions of the licence.

(iv)The applicant has violated any of the rules or any of the provisions of the Kerla Forest Act, 1961 (4 of 1962) or the Wildlife (Protection) Act, 1972 (53 of 1972) or any other enactments relating to protection of environment or conservation of biological diversity or rules made thereunder.

(v)The applicant does not satisfy the general and special terms and conditions specified in rule 8 and rule 9 respectively.

(4)Any application for renewal of licence, received after three months from the date of expiry of the period of licence shall be treated and processed as an application for fresh licence.

(5)The Authorized Officer may, if he is satisfied that the enquiries and procedural formalities for renewing the licence are likely to extend beyond the date of expiry of the period of licence, renew the licence temporarily for a period not exceeding six months from the date of expiry of the period of licence by making necessary endorsement to this effect in the licence,

11. Procedure far renewal of licence.

(1)The application for renewal of licence shall be submitted in Form No. IC.

(2)The application under sub-rule (1) shall be accompanied by the fee specified in Schedule C irrespective of the fact that the sawmill or the wood based industrial unit was established on or before 30th October, 2002.

(3)The fee referred under sub-rule (2) for renewal of licence shall be remitted in the Government Treasury by Challan or by Demand Draft or by such other mode of remittance approved by the Government.

(4)The Authorized Officer may make necessary enquiries and inspections or cause such enquiries and inspections to verify the correctness of the facts stated in the application and other facts, if any, found necessary.

(5)The renewed licence shall he granted by the Authorised Officer in Form II C on satisfaction of the conditions for renewal of licence.

(6)The renewed licence granted under sub-rule (5) shall be only for a period of three years.

12. Enhancing the capacity of a sawmill or other wood based industrial unit.

(1)No person shall enhance the capacity of any sawmill or wood based industrial unit without the written permission of the Authorised Officer.

(2)An application for enhancing the capacity of the sawmill or other wood based industrial unit shall be made in Form No. III along with the declaration contained therein and the fee specified for the purpose in Schedule C.

(3)Licence for enhancing the capacity of sawmill or other wood based industrial unit other than small scale furniture unit shall be granted only after assessing the availability of wood from all sources by the Advisory Conunittee and on satisfaction that adequate quantity of wood is available for the unit.

13. Shifting of a sawmill or other wood based industrial unit.

(1)No person shall shift the sawmill or other wood based industrial unit to a different building or place without the written permission of tic Authorised Officer.

(2)The application for shifting the sawmill or other wood based industrial unit from one building to another or from one place to another, shall be submitted to the Authorized Officer stating the reasons thereof in Form No. IV along with the declaration contained therein and fee specified for the purpose in Schedule C.

(3)'Where the place to which the sawmill or wood based industrial unit proposed to be shifted is within the jurisdiction of the Authorized Officer, he shall, after making such enquiry as he deems fit, allow the application or reject the same within thirty days from the date of its receipt after affording the applicant a reasonable opportunity of being heard and reasons for such rejections shall be communicated to the applicant in writing.

(4)Where the application is for shifting the sawmill or wood based industrial unit to a building or place outside the jurisdiction of the Authorized Officer, he shall, within fifteen days from the date of receipt of the application, forward the same along with all relevant documents together with a report to the Authorized Officer under whose jurisdiction the sawmill or other wood based industrial unit has been proposed to be shifted.

(5)The Authorized Officer, under whose jurisdiction the sawmill or other wood based industrial unit has been proposed to be shifted, shall within thirty days from the date of receipt of the documents as stipulated in sub-rule

(4)grant the application or reject the same by recording the reasons thereof after affording to the applicant a reasonable opportunity of being heard and such reasons shall be communicated to the applicant in writing.

(6)The applicant shall produce a No Objection Certificate from the Local Self government Institution having jurisdiction over the area where the unit has been functioning, along with the application for shifting and shall obtain necessary clearances from the Local Self Government Institutions, Health Authorities and Pollution Control Board of the area where the unit is proposed to be shifted.

(7)Where the sawmill or other wood based industrial unit is run by a Company or a Partnership Firm, No Objection Certificate shall also be produced from the Registrar of Companies or the Registrar of Firms, as the case may be, along with the application for shifting.

(8)The Authorised Officer, under whose jurisdiction the unit has been proposed to be shifted shall make enquiries as may be found necessary before granting licence.

14. Changing the name and style of a sawmill or other wood based industrial unit.

(1)No person shall change the name and style of the sawmill or other wood based industrial unit without the written permission of the Authorised Officer.

(2)The application for changing the name and style of the sawmill or other wood based industrial unit, shall be submitted to the Authorized Officer in Form No. V stating the reasons thereof together with the fee specified for the purpose in Schedule C.

(3)The Authorized Officer shall, after making such enquiry, as he deems fit allow the application or reject the same within thirty days from the date of receipt of it by recording the reasons thereof after affording the applicant a reasonable opportunity of being heard and reasons for such rejections shall he communicated to the applicant in writing.

(4)The applicant shall produce 'No Objection Certificate' from the Local Self Government Institution having jurisdiction over the area along with the application for changing the name and style of the sawmill or other wood based industrial unit.

(5)Where the sawmill or the wood based industrial unit is run by a Company or a Partnership Firm the applicant shall produce No Objection Certificate from the Registrar of Companies or the Registrar of Firms, as the case may be, along with the application for changing the name and style.

15. Transfer of ownership of a sawmill or other wood based industrial unit.

(1)No person shall transfer the ownership of the sawmill or other wood based industrial unit without the written permission of the Authorised Officer.

(2)The application for transfer of ownership of the sawmill or other wood based industrial unit shall be submitted to the Authorized Officer in Form No. VI along with the fee specified for the purpose in Schedule C.

(3)The Authorized Officer shall, after making such enquiry as he deem fit, allow the application or reject the same within thirty days from the date of receipt of it by recording the reasons thereof after affording the applicant a reasonable opportunity of being heard and reasons for such rejections shall be communicated to the applicant in writing.

(4)The applicant shall produce a 'No Objection Certificate' from the Local Self Government Institution having jurisdiction over the area along with the application for transfer of ownership.

(6)Where the transfer of ownership is due to inheritance Consequent on the demise of the owner, the applicant who proposes to inherit the sawmill or wood based industrial unit shall produce the following documents before the Authorized Officer along with the application for transfer of ownership.

(i)Attested copy of the Death Certificate.

(ii)Heir-ship Certificate or Succession Certificate issued by competent authorities,

(iii)Duly notarised consent from other legal heirs expressing their willingness for transfer of ownership of the sawmill or other wood based industrial unit in favour of the applicant.

16. Lease or mortgage of the sawmill or other wood based industrial unit.

(1)No person shall lease or mortgage the sawmill or other wood based industrial unit without the written permission from the Authorised Officer.

(2)The application for lease or mortgage of the sawmill or other wood based industrial unit shall be submitted to the Authorized Officer in Form No. VII along with the fee specified for the purpose in Schedule C.

(3)The Authorized Officer. shall, after making such enquiry as he deems fit, allow the application or reject the same within thirty days from the date of receipt of it by recording the reasons thereof after affording the applicant a reasonable opportunity of being heard and reasons for such rejections shall be communicated to the applicant in writing.

(4)The applicant shall produce a 'No Objection Certificate' from the Local Self Government Institution having jurisdiction over the area along with the application for lease or mortgage.

(5)Where the sawmill or the wood based industrial unit is run by a Company or a Partnership Firm the applicant shall produce No Objection Certificate' from the Registrar of Companies or the Registrar of Finns, as the case may be, along with the application for lease and mortgage.

17. Suspension of licence.

(1)Where the Authorised Officer has reason to believe that the licensee has violated any of the terms and conditions of licence specified in rules 8 or 9 or has committed an offence under the Kerala Forest Act, 1961 (4 of 1962) or the Wildlife (Protection) Act, 1972 (53 of 1972) or the Biological Diversity Act, 2002 (18 of 2003) the Authorized Officer may at his discretion after recording the reason in writing; suspend the licence.

(2)The order of such suspension shall be communicated to the license in writing specifying the reasons thereof and calling for explanation as to why further proceedings for cancellation of the licence shall not be taken against him and such explanation shall be submitted by the licensee within fifteen days from the date of receipt of the order of suspension of licence.

(3)Where the explanation offered by the licensee is found satisfactory the Authorized Officer may revoke the order of suspension of licence after getting the defects, if any, rectified and after realising the fee for restoration specified in Schedule C.

(4)Where the explanation furnished by the licensee is found to be not satisfactory, the Authorized Officer shall take further steps for the cancellation of licence under rule 18.

18. Cancellation of licence.

(1)The Authorized Officer may for sufficient and valid reasons to be recorded in writing, cancel the licence granted under these Rules, if the Authorized Officer is convinced that the licence was obtained by misrepresentation or by suppression of any material fact which otherwise would have disentitled the licensee from obtaining the licence or the licensee has violated any of the terms and conditions of licence.

(2)The Authorised Officer may cancel any licence issued under these rules, under the following circumstances, also, namely: -

(a)On receipt of a report from the authorities of Pollution Control Board to the effect that the unit is causing health hazard to local people.

(b)On receipt of a report from Local Self Government Institutions or from Police Authorities requesting to cancel the licence.

(c)On receipt of a report from the distribution licensee or transmission licensee under the Electricity Act, 2003 (36 of 2003) or from Commercial Tax Authorities requesting for the cancellation of the licence.

(3)No order of cancellation of licence shall be passed by the Authorized Officer without giving a reasonable opportunity of being heard to the licensee in person and without communicating the reasons for such cancellation in writing to him.

(4)The licence issued under these rules arc also liable to be cancelled if the licensee is found guilty by a Court of competent jurisdiction in an offence punishable under the provisions of the Kerala Forest Act, 1961 (4 of 1962) or the Wildlife (Protection) Act, 1972 (53 of 1972) or the Biological Diversity Act, 2002 (18 of 2003) or the rules made thereunder.

19. Appeal.

(1)Any person aggrieved by the order of the Authorised Officer may prefer an appeal in Form No. VIII before the Appellate Authority within thirty days from the date of communication of such order and the Appellate Authority may consider and dispose of the same within a period of thirty days from the date of receipt of the appeal:Provided that the Appellate Authority may admit an appeal presented after the expiry of the said period of thirty days if the Appellate Authority is satisfied that the appellate is prevented by sufficient cause from presenting the appeal in time.

(2)The Government may by notification, appoint a Forest Officer not below the rank of a Conservator of Forests having territorial jurisdiction over the area and having administrative control over the Authorised Officer as Appellate Authority for the purposes of these Rules.

(3)Fee for preferring any appeal shall be realised at the rates specified in Schedule C.

(4)The Appellate Authority shall register the appeals received by him in a register to be called the Register of Appeals, which shall be maintained in Form No. IX.

(5)The Appellate Authority shall have the power to stay the operation of the order of the Authorized Officer against which the appeal has been preferred, till a final order in the appeal is passed.

(6)The Appellate Authority shall, after giving the appellant an opportunity of being heard and after scrutiny of the relevant records, pass an order, within thirty days from the date of receipt of the appeal, confirming, amending or rescinding the orders appealed against, as he deems fit.

(7)The order passed under sub-rule (6) shall be final.

20. Revision.

- The Government may, suo motu or on application made to it by the aggrieved person, call for the records of any application/appeal in which an order has been passed by the Authorised Officer or by the Appellate Authority and if it appears to the Government that the order is improper or illegal, the Government may pass such order as it deems fit.

21. Power to close down a sawmill or wood based industrial unit.

- The Authorised Officer shall close down any sawmill or wood based industrial unit which has been found functioning without a valid licence.

22. Maintenance of Registers.

(1)A licensee under these rules shall maintain Registers in Forms XA and XB.

(2)The Authorised Officer shall maintain Registers in Forms XIA, XIB in respect of the licences granted by him.

23. Inspection and Verification of Records.

- The Authorised Officer or any Forest Officer not below the rank of a Forester having territorial jurisdiction over the area, authorised by him, may inspect a sawmill or other wood based industrial unit including its premises and verify,---

(a)any licence, permit or other documents granted to the licensee and required to be kept by him under the provisions of these rules;

(b)stock of raw materials or sawn timber or manufactured products or processed wood products or any other wood products in the process of manufacturing under his control, custody and possession whether or not kept in the sawmill or other wood based industrial unit or within its premises;

(c)the machinery or equipments or tools and plants under the control, custody and possession of the licensee whether or not kept in the sawmill or other wood based industrial unit or within its premises.

24. Production of Licence, Permit etc. for Inspection and Verification.

- During inspection and verification as provided under rule 23, the licensee or his authorized agent, employees and workers shall provided all possible assistance and show all materials, machinery, and produce documents and records under his control, custody or possession, whether kept in the premises or not, as may be required during such inspection and verification.

25. Exemption for wood based cottage industrial units and ordinary operations of artisans and traditional workers engaged in carpentry.

- Nothing contained in these rules shall apply to the ordinary operations of a wood based cottage industrial unit or charcoal making unit or firewood depot or to artisans or traditional workers engaged in carpentry for making products such as furniture, household articles, curios, farm implements, handicrafts and musical instruments, using only hand tools,

26. Constitution and functions of Advisory Committee.

(1)The Government shall constitute an Advisory Committee for performing the functions stipulated in sub-rule (3).

(2)The Advisory Committee shall consist of the following persons, namely:-

(i)	Principal Chief Conservator and Head of ForestForce	:	Chairperson
(ii)	A representative of Government in Forest andWildlife Department not below the rank of a Joint Secretary	:	Member
(iii)	A representative of Government in IndustriesDepartment not below the rank of a Joint Secretary	:	Member
(iv)	A representative of Government in Law Departmentnot below the rank of a Joint Secretary	:	:Member
(v)	A representative of Government in FinanceDepartment not below the rank of a Joint Secretary	:	Member
(vi)	Director of Industries and Commerce or hisnominee not below the rank of an Additional Director	:	:Member
(vii)	Director ofKeralaForest Research Institute, Peechi or his representative	:	Member
(viii)	A representative of sawmill owners to benominated by Government	:	:Member
(ix)	A representative of other wood based Industrialunit to be nominated by Government	:	Member
(x)	Chief Conservator of Forests nominated by thePrincipal Chief Conservator of Forests and Head of Forest Force	:	Convenor

(3)The Advisory Committee shall have the following functions, namely:--

(i)To advise the Government on general issues relating to the establishment and functioning of sawmills and other wood based industrial units ;

(ii)To assess the availability of wood for various categories of sawmills and other wood based industrial units for the purpose of granting licence under rule 7 or for enhancing the capacity of the sawmill or other wood based industrial unit under rule 12;

(iii)To get studies done on the availability and utilisation of wood by various categories of sawmills and other wood based industrial units; and

(iv)Such other functions as may by assigned to it by the Government.

(4)The advisory Committee may consider the reports on studies conducted on the subject by reputed research institutions, or other Organisations while determining the availability of wood in the state.

(5)The advisory Committee shall meet at least twice in a year.

(6)The five members including the Chairperson shall constitute the quorum for the meeting.

A

(See Rule 4)Annual Inspection fee for surprise checking and half yearly inspections in the sawmills and other wood based industrial units located within a radial distance of five kilometres front the boundary of forest owned by Government.

SI. No.	Category	Amount
1	Sawmill	2000
2	Packing case/Block Board unit	2000
3	Plywood unit	8000
4	Veneer unit	8000

Schedule 13

(See Rule 5)Categories of Sawmills and other wood based industrial units

Category 1	Sawmills using all types of wood
Category 2	Small scale furniture making units withoutband-saw and re-saw above 5 HP.
Category 3	Small scale units for manufacturing productssuch as match splints, match box, pencil slat and photo frame.
Category 4	Medium scale industrial units using all types ofwood for manufacturing products such as packing case, block boardand tea chest.
Category 5	Medium scale industrial units using exclusivelyrubber wood for manufacturing products such as packing case,block board and tea chest.
Category 6	Large scale industrial units using all types ofwood for manufacturing products such as furniture, veneer,plywood and particle board.
Category 7	Large scale industrial units using exclusivelyrubber wood for manufacturing products such as furniture, veneer,plywood and particle board.
Category 8	Wood based industrial units using exclusivelyimported wood.
Category 9	Institutions which impart training in woodprocessing and carpentry.

C

[See Rule 6(4), 10, 12, 13, 14, 15, 16, 17, 19]Application Fee for obtaining licence/renewal of licence/enhancing capacity/shifting/change in name and style/transfer of ownership/lease or mortgage of sawmill or other wood based industrial unit/restoration of licence/preferring appeal

SI. No.	Purpose for which application fee isprescribed	Application fee
(1)	(2)	(3)
1	Obtaining licence for the sawmill or other woodbased industrial unit (rule 6)	500
2	Renewal of licence of the sawmill or other woodbased industrial unit (rule 10)	300
3	Enhancing the capacity of the sawmill or otherwood based industrial unit (rule 12)	300
4	Shifting of the sawmill or other wood basedindustrial unit (rule 13)	300
5	Change in name and style of the sawmill or otherwood based industrial unit (rule 14)	250
6	Transfer of ownership of the sawmill or otherwood based industrial unit (rule 15)	500
7	Lease or mortgage of the sawmill or other woodbased industrial unit (rule 16)	300
8	Restoration of licence after suspension (rule17)	500
9	Preferring an appeal (rule 19)	300

D

[See Rule 7(3)]Licence Fee for a Sawmill or other wood Based Industrial unit

Sl. No.	Category	Amount (per unit)
1	Sawmill using all types wood	1000
2	Small scale furniture making units withoutbandsaw and resaw above 5 HP	500
3	Small scale units for manufacturing productssuch as match splints, match box, pencil slat and photo frame	500
4	Medium scale industrial units for manufacturingproducts such as
	(a) Packing case/Block Board unit/Particle Board	1000
	(b) Tea chest unit	1000
5	Large scaleindustrial units for manufacturing products such as:(a) Furniture Unit with Bandsaw/re-saw(b) Veneer Unit(c) Plywood Unit(d) Particle Board Unit	2000200020002000
6	Wood based Industrial units using only importedwood	2000

Form No. 1A[See Rule 6 (1)]Application for Licence for Sawmill or other Wood Based Industrial Unit established on or before 30th October 2002

1	Applicant:
Name .
Father's Name
Date of Birth
Address
Phone No.
2	The Unit:
Name
Address
Phone No.
Location
Building No.
Ward/Panchayat
Corporation/Municipality/ Panchayat
Division/Ward
Forest Division/Forest Range
3	Land in which the unit is situated.
Extent Survey No.
Village Taluk
District
4	Whether any other swamill or wood basedindustrial unit converting round logs functioning in samecompound	Yes	No
	Timber selling Depot, if annexed
	ExtentSurvey No.VillageTaluk
5	Nature of ownership (the right column)
	Proprietary		Partnership
	Pvt. Company		Co-op. Society
	Private-public partnership		Lease
	Public Sector undertaking		Others
* (Copies of documents to be attached)
6	Type of unit (the right column)
Cottage Industry		SSI Unit
Medium scale industrial unit		Large scale industrial unit
7	Nature of activity (the right column)
	(a) Primary processing of logs: i e. processingof,round logs
Sawing		Splint and match box
Veneering/Peeling		Others
	(b) Secondary processing of wood
Carpentry		Pressing drying etc.
Others		-
8	Raw material used (the right column)
Rubber wood only		Wood from outside Forests
Wood imported from other countries		Sawn tinier/Materials from other units
Rubber and other wood		-
9	Product (right column)
Scant-lings/Planks		Packing case
Veneer/Plywood		Splints and Match Box
Furniture		Others (Specify the product)
Block board
10	(a) Whether the applicant had involved in anyforest offence or wildlife offence	Yes/No
(b) If yes, case number
11	Radial distance from the nearest boundary ofGovernment forest to the location of the unit
12	Whether the unit is presently functioning or not	Yes/No
13	(a) Year in whichcommenced(b) Whether licencedon or before 30th October 2002(c) If licenced, No. & Date of Licence andlicensing Authority (*)
* (Copies of the documents to be attached)

14	Details of Machinery
(a) Type of machines	(b) Number	(c) Installed Capacity in M3 (annual)	Remarks (machinery decals)
Band Saw.....HP	-		Existing before 30.10-2002	Existing after 30-10-2002	Proposed machineries
Re-saw HP........
Peeling Machine HP.......
Splint making machine HP....
Circular Saw HP....
Carving machine HP.....
Other machines HP.....
(specify the type).....
15	Electricity Connection
Single Phase/Three Phase
Total connected load KVA
Connected load of machine that convert roundlogs
Electrical Section/Division
Date of electric connection
(Attach copies of documents)
16	Whether the unit got S.S.I. Registration	Yes/No
If 'Yes' year of S.S.I. Registration
(Copy of S.S.I. Registration Certificate to beattached)
17	Annual Consumption and source of Wood (QuantityM3 & Source)
Type	Forest Depots	Outside forests	Import-other State	Import-other countries
Timber other than Rubber & Palm
Rubber wood
Coconut/Palmyrah Palm wood
Total
18	Number of labourers in the unit
19	Whether the buildings and machines are ready inthe case of proposed units	Yes/No
20	Whether the unit ortgaged to Banks/ Financialinstitutions etc., if so details	Yes/No
If yes, Bank
Loan Amount
Term
21	Whether the applicant is a holder of PropertyMark Registration Certificate under Kerala Forest Produce TransitRules, 1975	Yes/No
If yes, No. & Date
Name of Forest Division
22	Other relevant details, if any (use separatesheet if required)

DeclarationI do hereby declare that the declaration given above is true and correct to the best of my knowledge and belief.

Signature and name of the applicant with place and date

* Licence means, the licence issued by Local Self Government Institution or Department of Factories and Boilers. Registrations such as Small Scale Industrial Unit or Property Mark Registration Certificate are not to be reckoned as "licence'.Form No. 1B[See Rule 6 (2)]Application for Licence to establish a New Sawmill or other Wood Based Industrial Units

1	Applicant:
Name .
Father's Name
Date of Birth
Address
Phone No.
2	The Unit:
Name
Address
Phone No.
Location
Building No.
Corporation/Municipality/ Panchayat
Division/Ward
Forest Division/Forest Range
3	Land in which the unit is situated.
Extent
Survey No.
Village Taluk
District
4	Whether any other swamill or wood basedindustrial unit converting round logs functioning in samecompound	Yes	No
	Timber selling Depot, if annexed
	Extent
	Survey No.
	Village
	Taluk
5	Nature of ownership (the right column)
	Proprietary		Partnership
	Pvt. Company		Co-op. Society
	Private-public partnership		Lease
	Public Sector undertaking		Others
* (Copies of documents to be attached)
6	Type of unit (the right column)
Cottage Industry		SSI Unit
Medium scale industrial unit		Large scale industrial unit
7	Nature of activity (the right column)
	(a) Primary processing of logs: i e. processingof,round logs
Sawing		Splint and match box
Veneering/Peeling		Others
	(b) Secondary processing of wood
Carpentry		Pressing drying etc.
Others		-
8	Raw material used (the right column)
Rubber wood only		Wood from outside Forests
Wood imported from other countries		Sawn tinier/Materials from other units
Rubber and other wood		-
9	Product (right column)
Scant-lings/Planks		Packing case
Veneer/Plywood		Splints and Match Box
Furniture		Others (Specify the product)
Block board
10	(a) Whether the applicant had involved in anyforest offence or wildlife offence	Yes/No
(b) If yes, case number
11	Radial distance from the nearest boundary ofGovernment forest to the location of the unit
12	Whether the unit is presently functioning or not	Yes/No
13	(a) Year in whichcommenced(b) Whether licencedon or before 30th October 2002(c) If licenced, No. & Date of Licence andlicensing Authority (*)	(a)(b)(c)
* (Copies of the documents to be attached)

14	Details of Machinery
(a) Type of machines	(b) Number	(c) Installed Capacity in M3 (annual)	Remarks (machinery decals)
Band Saw.....HP	-		Existing before 30.10-2002	Existing after 30-10-2002
Re-saw HP........
Peeling Machine HP.......
Splint making machine HP....
Circular Saw HP....
Carving machine HP.....
Other machines HP.....
(specify the type).....
15	Whether the unit got SSI Registration	Yes/No
	If 'yes' year of SSI Registration
	* (Copy of SSI Registration Certificate to beattached)
16	Annual Consumption and source of Wood (QuantityM3 & Source)
Type	Forest Depots	Outside forests	Import-other State	Import-other countries
Timber other than Rubber & Palm
Rubber wood
Coconut/Palmyrah Palm wood
Total
17	Number of labourers in the unit
18	Whether the buildings and machines are ready inthe case of proposed units	Yes/No
19	Whether the unit mortgaged to Banks/ Financialinstitutions etc., if so details
	If yes, Bank
	Loan Amount
	Term
20	Whether the applicant is a holder of PropertyMark Registration Certificate under Kerala Forest Produce TransitRules, 1975	Yes/No
\| If yes, No. & Date
\| Name of Forest Division
21	Other relevant details, if any (use separatesheet if required)	Yes/No
22	D.D. No. and date/details of other mode ofremittance towards the fund for promotion of Carbon Sequestrationif any, made previously (enclose copies)

DeclarationI do hereby declare that the information given above is true and correct to the best of my knowledge and belief.

Signature and name of the applicant with place and date

* Licence means, the licence issued by Local Self Government Institution or Department of Factories and Boilers Registrations such as Small Scale Industrial or Property Mark Registration Certificate are not to be reckoned as 'licence'.Form No. 1C[See Rule 10]Application for renewal of licence for Sawmill or other Wood Based Industrial Unit

1	Applicant:	Date of Issue	Date of Entry
2	Applicant:
Name .
Father's Name
Date of Birth
Address
Phone No.
3	The Unit:
Name
Address
Phone No.
Location
Building No.
Corporation/Municipality/ Panchayat
Division/Ward
Forest Division/Forest Range
4	Land in which the unit is situated.
Extent
Survey No.
Village
Taluk
District
5	Nature of activity (the right column)
(a) Primary processing of logs: i e. processingof,round logs
Sawing		Splint and match box
Veneering/Peeling		Others
(b) Secondary processing of wood
Carpentry		Pressing drying etc.
Others		-
6	Raw material used (the right column)
Rubber wood only		Wood from outside Forests
Wood imported from other countries		Sawn tinier/Materials from other units
Rubber and other wood		-
7	(a) Whether the applicant had involved in anyforest offence or wildlife offence	Yes/No
(b) If yes, case number
8	Whether the unit is presently functioning or not	Yes/No

9	Details of Machinery
(a) Type of machines	(b) Number	(c) Installed Capacity in M3 (annual)
Band Saw.....HP	-
Re-saw HP........
Peeling Machine HP.......
Splint making machine HP....
Circular Saw HP....
Carving machine HP.....
Other machines ….......... HP (specifythe type).....
10	Whether the applicant is a holder of PropertyMark Registration Certificate under Kerala Forest Act, 1961	Yes/No
If yes, No. & Date
Name of Forest Division
11	D.D. No. and date/details of other mode ofremittance towards the fund for promotion of Carbon Sequestrationif any, made previously (enclose copies)

DeclarationI /We do hereby declare that the Wood Based Industrial unit under licence No ...................................... issued by has been functioning in/the same location, building with the permitted installed capacity and using permitted raw material and under the same ownership as per the licence and have not violated any of the conditions of licence during its currency.I/We' hereby apply for the renewal of the licence for a further term as provided in the Rules.

Place:	Signature:
Date:	Name of the Licensee:

Form No. II A[See Rule 7 (2)]Licence for Sawmill or other Wood Based Industrial Unit(licenced units prior to 30th October, 2002)Licence No.

1	Name and address of the licensee
2	Father's Name
3	Nature of Ownership
4	Name of the Unit
5	Postal address of the unit	Building No.
		Location
Corporation/Municipality/Panchayat
Division/Ward
Division/Ward
Village
District
6	Category of the Unit
7	Details of machinery & power sanctioned	SI. No.	Machinery	Power

8	Annual consumption of wood
9	Licence period	From	To
10	Licence fee paid	:....for new licence/renewal/ enhancingcapacity/shifting/change of name/change of ownership/lease ormortgage
11	Remarks	File No.

Signature, Name & Designation of the Licensing Authority.

(Seal)[Add General Conditions (Rule 7) and Special Conditions for the category (Rule 8) of the Unit]

Form No. II B[See Rule 7 (2)1Licence for sawmill or other Wood Based Industrial Unit(Licenced units after 30th October, 2002)Licence No.

1	Name and address of the licensee
2	Father's Name
3	Nature of Ownership
4	Name of the Unit
5	Postal address of the unit	Building No.
		Location
Corporation/Municipality/Panchayat
Division/Ward
Village
District
6	Category of the Unit
7	Details of machinery & power sanctioned	SI. No.	Machinery	Power

8	Annual consumption of wood
9	Licence period	From	To
10	Licence fee paid	:....for new licence/renewal/ enhancingcapacity/shifting/change of name/change of ownership/lease ormortgage
11	Detail of payment if any towards fund forpromotion of carbon sequestration new licence for unitestablished after 30th October 2002 (D.D.No and name of bank,amount and date)
11	Remarks	File No.

Signature, name and design a on of the Licensing authority.

(Seal)[Add General conditions (Rule 7) and Special Conditions for the category (Rule 8) of the Unit]

Form No. II C[See Rule 11 (5)]Licence for Sawmill Or other Wood based Industrial unit (on Renewal)Licence No.

1	Name and address of the licensee
2	Father's Name
3	Nature of Ownership
4	Name of the Unit
5	Postal address of the unit	Building No.
		Location
Corporation/Municipality/Panchayat
Division/Ward
Village
District
6	Category of the Unit
7	Details of machinery & power sanctioned	SI. No.	Machinery	Power

8	Annual consumption of wood
9	Licence period	From	To
10	Licence fee paid	:....for new licence/renewal/ enhancingcapacity/shifting/change of name/change of ownership/lease ormortgage
11	Detail of Licences issued Previously
11	Remarks	File No.

Signature, name and designation of the Licensing authority.Seal[Add General conditions (Rule 7) and Special conditions for the category.(Rule 8) of the Unit]Form No. III[Sec Rule 121Application for enhancing the capacity of sawmill or other Wood Based Industrial Unit

1	Licence No.	Date of issue	Date of Expiry:
2	Applicants (Licensee) Name
Father's Name
Date of Birth
Address
Phone No.
3	The Unit:
Name
Address
Phone No.
Location
Building No.
Corporation/ Municipality/ panchayat
Division/Ward
Forest Range/ Forest/Division
4	Land in which the unit is situated
Extent
Survey No.
Village
Taluk
District
5	Raw material used '$$' the right column
Rubber wood only		wood from outside Forests
Wood imported from other countries		Sawn timber/Materials from other units
Rubber & Other wood		-
6	(a) Whether theapplicant is involved in any forest offence - or Wildlife offence(b) If yes, case No.	Yes/No

7		Machinery Permitted	Machinery Proposed
(a) Type of Machines	(b)Number	(c)Installed Capacity in M3 (annual)	(b) Number	(c) Installed Capacity in M3(annual)
Band Saw......HP
Re-Saw.....HP
Peeling Machine.....HP
Splint making Machine....HP
Circular Saw......HP
Carving machine......HP
Other machine ......HP (Specify the type)
8	electricity Connection	Permitted	Proposed
Single Phase/Three Phase
Total Connected load KVA
Connected load of Machine that convert roundlogs
Electrical Section/ Division
Date of Electric connection
9	Details of fees remitted

I/We do hereby apply for permission for enhancing the capacity of the wood based industrial unit under licence No. dated..............issued by.................without changing any of the conditions of licence.I/we hereby declare that myself/ourselves or myself/ our labourers/agents have not breached any of the conditions of licence, during its currency.

Place:	Signature of the applicant:
Date:	Name:

Form No. IV[See Rule 13]Application for shifting the sawmill or other wood based Industrial unit

1	Licence No.	Date of Issue	Date of Expiry:
2	Applicants (Licensee) Name
Father's Name
Date of Birth
Address
Phone no.
3	The Unit:
Name
Address
Phone No.
Location
Building No.
Corporation/ Municipality/ Panchayat
Division/Ward
Forest Range/ Forest/Division
4	Land in which the unit is situated
Extent
Survey No.
Village
Taluk
District
5	Land in which the unit is proposed to be shifted
Extent
Survey No.village
Village
Taluk/District
Forest Range/ Forest Division
6	Distance from the nearest boundary of Governmentforests to:
Existing unit	KM	Proposed Unit	KM

7	Details of Machinery
(a) Type of Machines	(b) Number	(c) Installed Capacity in M3 (annual)
Band Saw......HP
Re-Saw.....HP
Peeling Machine.....HP
Splint making Machine....HP
Circular Saw......HP
Carving machine......HP
Other machine ......HP (Specify the type)
8	Exisiting power
9	Reasons for Shifting the Unit
10	Details of fee remitted
11.	Details of NOC's for Shifting, produced withthis application
From Local Self Government
From commercial Tax Authoroity From Income TaxAuthority
From Registrar of Companies (If runningPartnership Firm)
From the Bank/Financial institutions, ifapplicable

I/We do hereby apply for permission for enhancing the capacity of the wood based industrial unit under licence No..................dated......issued by................to the new location without changing any of the conditions of licence.DeclarationI/We hereby declare that myself/ourselves or my/our labourers/agents have not breached any of the conditions of licence, during its currency.

Place:	Signature of the applicant:
Date:	Name:

Form No. V[See Rule 14]Application for clung ng the Name and Style of Sawmill or other wood based Industrial Unit

1	Licence No.	date of Issue :	Date of Expiry:
2	Applicant (Licensee) Name
Father's Name
Date of Birth
Address
Phone No.
3	Industrial Unit:
	Permitted	Proposed
Permitted Proposed
Category
Name
Address
Phone No.
4	Land in which the unit is situated
Extent
Survey No.
Village
Taluk/District
Forest Range/ Division
5	Details of fees remitted
6	Details of No Objection Certificate's forchanging of Name and Style of Unit, produced with thisapplication
(i)	From the Local Self Government
(ii)	From the Commercial "fax Authority
(iii)	From the Income Tax Authority
(iv)	From the Registrar of Companies or Registrar offirms, if applicable
(v)	From Bank/Financial Institution, if applicable

1.

/We do hereby apply for the change of Name and Style of the Wood Based industrial unit under licence No. dated..........issued by...........without changing any of the conditions of licence.DeclarationI/We hereby declare that myself/ourselves or my/our labourers/agents have. not breached any of the conditions of licence, during its currency.

Place:	Signature of the applicant:
Date:	Name:

Form No. VI[See -Rule 15]Application for Transfer of Ownership of Sawmill or other wood based Industrial Unit

1.	Licence No.	Date of 'sate :	Date of Expiry:
2	Applicant:	Transferee (Licensee)	Transferor
	Name
Father's Name
Date of Birth
Address
Phone No.
3	The Unit:
Category
Name
Address
Phone No.
Location
Building No.
Corporation/ Municipality/ PanchayatDivision/Ward
Forest Range/ Forest/Division
4	Land in which the unit s situated
Extent
Survey No.
Village
Taluk
District
5	Whether the Transferee or transferor areinvolved in any Forest/Wildlife offence	Yes	No.
6	Details of fees remitted
7	Details of NOC's for transfer of Ownership,produced with this application
(i)	From the Local Self Government
(ii)	From the Commercial Tax Authority
(iii)	From the Income Tax Authority
(iv)	From the Registrar of Companies or Registrar ofFirms, if relevant
(v)	From Bank/Financial Institution, if applicable

We hereby jointly apply for the transfer of ownership o Licence in original is herewith surrendered.

Signature and Name of the TransfereePlace:	Signature and Name of Licensee
Date:

Form No. VII[See Rule 16]Application for lease or mortagage of the Sawm other Wood Based Industrial Unit

1.	Licencee No.	Date of Issue	Date of Expiry
2	Applicant (Licensee) Name
Father's Name
Date of Birth
Address
Phone No.
3	Industrial Unit:
Category
Name
Address
Phone No.
Location
Building No.
Corporation/Municipality/ PanchayatDivision/Ward
Forest Range/Forest/ Division
4	Land in which the unit is situated
Extent
Survey No.
Village
Taluk
District
5	Details of proposed mortgage/Lease
Name & address of the Bank/FinancialInstitution
Loan amount and Term
6	Details of fees remitted
7	Details of NOC's for mortgaging/ leasing theunit, produced with this application
(i)	From the Local Self Government
(ii)	From the Commercial Tax Authority
(iii)	From the Income Tax Authority
(iv)	From the Registrar of Companies or Registrar ofFirms, if relevant
(v)	From the previous financier

I/We do hereby apply for permission to lease/mortgage the unit under licence No. issued by without changing any of the conditions of licence.I/We do hereby declare that I/We have not violated the conditions of licence.

Place:	Signature
Date:	Name of the Licensee

Form No. Viii[See Rule 19]Application for preferring an appeal before the Appellate Authority against the order of the Authorized Officer

1	Applicant (Licensee)Name
Father's Name
Date of Birth
Address
Phone No.
2	Industrial Unit:-
Name
Address
Phone No.
Location
Building No.
Corporation/Municipality/ PanchayatDivision/Ward
Forest Range/Forest/ Range
3	Land in which the unit s situated
Extent
Survey No.
Village
Taluk
District
4	Licence No. and date of issuing licensee by theauthority
5	Whether the, applicant is involved in any forestoffence	Yes	No
6	Distance from the nearest boundary of Governmentforest
Existing unit.......	KM	Proposed Unit...........	KM
7	Details of Machinery
(a) Type of Machines	(b)Number	(c)Installed Capacity in M3 (annual)	Remarks (machinery details)
Band Saw......HP			Existing after 30-10-2002	Proposed Machineries
Re-saw........HP
Peeling Machine.....HP
Splint making...........
Machine......HP
Circular Saw......HP
Carving machine.....HP
Other machines.....HP(Specify the type)
8	Existing power
	Electrical Section/Division
9	Details of order of the Authorized Officeragainst which appeal is preferred (Attach copy of the order)
10	Reasons for preferring appeal against the orderof the Authorized Officer (Attach affidavit)

I/we hereby declare that the details submitted above and in the affidavit are true to the best of my/our knowledge and belief.

Place:	Signature
Date:	Name of Appellant

Form No. IX[See Rule 19]Register of Appeals in Respect of Sawmills and other Wood based Industrial Units

Sl No	Date of receipt of appeal	Name and address of appellant	Division/Order No. and date appealed against	Reason for appeal	Details of fees remitted	File No	Details of interim stay if any	Date of hearing	Details of order passed by Appellate Authorityand date	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)

Form No. XA[See Rule 8 (1) (iv) & 22 (1)]Stock Register

Name and address of the Licensee :
Licence No. and Date :
Category of the Unit :
Name and address of the unit with Reg. No.Building No/Extent of premises :
Date	Wood in stock, Cum	Date of receipt of wood	Species	Source and how obtained	Details of pass No.and date if any	Total Stock Cum	Remarks
Description	Qty.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

Form No. XB[See Rule 8 (1) (iv) & 22 (1)]

Daily Output Register Licence No. and Date :
Name and address of the Licensee :
Name and address of the Unit :
Installed capacity:
Opening Balance of Wood	Receipt	Total
Date	Description	Qty.	Species	Description	Qty.	Species	Description	Qty.	Species
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)

Consumption/ Sale	Balance
Description	Qty.	Balance	Description	Qty.	Balance	Remarks.
(11)	(12)	(13)	(14)	(15)	(16)	(l7)

Form No. XI A[See Rule 22(2)]Register of Licence for sawmills and other wood based industrial unitsName of Division:

Sl No	Name and address of Applicant	date of receipt of application	Registration No assigned to application and fileno	category as per application	forest range in which unit is situated	address of the unit
(1)	(2)	(3)	(4)	(5)	(6)	(7)

category of the unit	detail of remittance of one time payment	detail of licence fee paid	No and date of licence issued	detail of machinery and capacity	distance from the boundary of forest	date of renewal of licence detail of fee levied	Remarks
(8)	(9)	(10)	(11)	(12)	(13)	(14)	(15)

Form No XI B[See rule 22(2)]Register on Enhancement of capacity/shifting/changing name and style/transfer of ownership/lease or mortgage of saw mills or wood based industrial unit

Sl. No.	Name and Address of Applicant	Date of receipt of application	Registration No Forest Range in which Unitsituated	Licence No. and date and original file No.	Forest range in Which Unit situated	Forest range and Division to which Shifting Proposed
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Date of verification	Details of fee levied	Details of Order in Respect of
Enhancing capacity with details of machinery andpower	Shifting	Changing name -and style	Transferring ownership	Lease or mortgage	Remarks
(8)	(9)	(10)	(11)	(12)	(13)	(14)	(15)

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