Section 9 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
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-(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 for the unit is available.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.(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 that they shall use only rubber wood in the unit.Category 8: Wood based industrial units using exclusively imported wood-(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.(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.
