Section 7(4) in Punjab Regulation of Wood Based Industries Rules, 2019
(4)Following Industries or Processing units shall not require license under these rules, namely :-(i)Industries or processing units not operating with a band saw or process already sawn wood;(ii)Industries or processing units operating with a circular saw upto thirty centimeter diameter;(iii)Industries having specialized requirement (as decided by the State Level Committee) and using circular-saw upto sixty centimeter diameter;(iv)Industries or Processing units not using round logs of domestic origin i.e. using imported wood or timber from outside the country irrespective of size and type of saw. However, such Industries or processing units shall be required to provide the requisite documentation regarding this as may be specified by the State Level Committee; and(v)Industries or processing units using round logs of the species notified as agriculture or agroforestry produce and/or exempted from the regime of felling and transit regulations,irrespective of size and type of saw.
