Section 11A in The U.P. Wood Based Industries (Establishment and Regulation) Rules, 1978
11A. [ Power to exempt from the provision and rules. [Inserted by Notification No. 4219/XIV-2-98-405 - (209)-96-TC II, dated 26.6.1998.]
- Where the State Government is satisfied that the operation of the timber-based industries, such as, Plywood Mill, Veneer Mill, Katha industries, Paper and Pulp industries and Cooling towers manufacturing industries and like industries whose final product is not timber and also the machinery used as saw mills are integral parts of their production process, is not possible due to application or all or any of the provisions of these rules, the State Government may, by notifications, for reasons to be recorded, exempt such industries from the operation of such rules subject to such conditions, as it may deem fit, for the conservation of the tree growth in the forests under the control of the Government and in the areas adjacent thereto.]
