Section 4 in Punjab Regulation of Wood Based Industries Rules, 2019
4. Powers and functions of the State Level Committee.
- Following shall be the powers and functions of the State Level Committee, namely:-(i)To assess the availability of timber in the State by way of appropriate study on demand and supply as and when it decides. State Level Committee shall devise a suitable mechanism for sustainable use of timber in a way that does not affect the forests in the State adversely.(ii)To grant fresh license or registration certificate or enhancement of the existing licensed capacity or transfer of units or change of ownership or any other issue pertaining to license or registration, in case the State Level Committee is satisfied that wood is available from trees outside forests as well as in forests, for the said Wood Based Industries.(iii)To examine and make appropriate recommendations to the State Government on issues relating to Wood Based Industries.(iv)To define or list out the agro-forestry species in the State from time to time.(v)To determine one-time payment for grant of license or registration, license fee, registration fee and any other fee as may be deemed fit from time to time.(vi)To modify any Form appended to these rules or prescribe new Form, if and when needed for the purpose of monitoring and regulation of licensed or registered units.(vii)To work out measures to improve transparency, use of technology, capturing and better handling of information and create a portal to provide a platform on which information can be uploaded and utilised.(viii)To ensure that the amount recovered from Wood Based Industries and lying with the Department of Forests and Wildlife Preservation is utilized for the purpose of afforestation and other ancillary purposes to realise the aims and objects of these rules.(ix)To approve the Annual Plan of Operations for afforestation submitted by Territorial Divisional Forest Officers for utilization of the amount of one-time payment realized from the Wood Based Industries and lying with the Department of Forests and Wildlife Preservation.(x)Such other powers and functions as may be entrusted by the State Government from time to time.
