Section 11(2) in Punjab Regulation of Wood Based Industries Rules, 2019
(2)On receipt of an application under sub-rule (1), the Divisional Forest Officer after satisfying himself that such application is in accordance with the guidelines issued by the Government from time to time, shall submit the renewal application along with his verification and comments to the State Level Committee within a period of thirty days from receipt of the application. The Divisional Forest Officer shall renew the license or registration after obtaining the approval of the State Level Committee for such period as may be determined by State Level Committee. The State Level Committee may, however, delegate the power of approval and renewal of license or registration to the Divisional Forest Officer.
