Section 3 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
3. No wood based industry without licence.
(1)No person shall install, erect or operate a Wood Based Industry for cutting, converting or sawing of limber without obtaining a licence for such installation from the Licensing Authority.(2)No Licence for setting up fresh wood based industry within a distance of 5 KMs., from the boundary of any forest under control of Forest Department whether notified or not shall be granted except when it is required for Departmental use.(3)The distance of 5 KMs., shall be computed from topo sheets as of Survey of India as aerial distance as crow flies.(4)The distance restriction as mentioned in sub-rule (2) above will not be applicable to a wood based industry' established in an industrial Estate or a Municipal area.
