Section 2(1) in Tamil Nadu Regulation of Wood Based Industries Rules, 2010
(1)In these rules, unless the context otherwise requires;(a)"Conservator" means the Conservator of Forests having territorial jurisdiction over the area in a Forest Circle;(b)"Field Director of Tiger Reserve" means a Forest Officer appointed by the Government as Field Director of a Tiger Reserve;(c)"Form" means the Form appended to these rules;(d)"Government" means the Government of Tamil Nadu;(e)"licence" means the licence issued under these rules;(f)"Licencing Officer" means the District Forest Officer or Wildlife Warden or Deputy Director of Tiger Reserve or Divisional Forest Officer having territorial jurisdiction over the area in the district;(g)"Principal Chief Conservator" means the Principal Chief Conservator of Forests, Tamil Nadu;(h)"Wood based industries" means saw mill, veneer industries, plywood industries, particle board units, Medium Density Fibre Units, block board units, paper pulp and rayon units and includes any other unit involved in cutting, re-sawing or converting timber.
