Section 8 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
8. No Licence required for the following categories of wood based industries.
(1)The Following industries/processing plants not using round logs of domestic origin or operating without a band saw or re-saw or circular saw of more than thirty centimeter diameter shall not require licence. Industries/processing plants which use:,(a)Sawn timber, cane, bamboo, reed, plywood, veneers or imported wood, procured from legitimate sources(b)block board, MDF or similar wotxl-based products, procured from legitimate sources(c)round log/timber from species declared as agro-forestry/agricultural crops and/or exempted from the purview of the Andhra Pradesh Forest Produce Transit Rules, 1970.(2)The above named Industries shall register themselves by providing the details in Form-I and should abide by the provisions of Andhra Pradesh Forest Act, 1967 and rules made thereunder.
