Section 6 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
6. Powers and functions of the State Level Committee.
- The State Level Committee shall:(i)Assess the availability of timber in the State by way of appropriate study on demand and supply as and when it decides. The Committee shall devise suitable mechanism for sustainable use of timber in a way that does not affect the forests of the area adversely.(ii)Approve the name of wood based industries which may be considered for grant of fresh licence or enhancement of the existing licenced capacity in case the Committee is satisfied that timber is available legally for the said new Wood Based Industries from sources such as Trees outside forest, Private Forests.(iii)Ensure that the amount collected or recovered from Wood Based Industries and deposited in the account of State Level Committee is utilized for the purpose of afforestation only.(iv)Examine and make appropriate recommendations or any other matter referred by the State Government.
