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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(5) in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018

(5)When timber is brought for conversion to wood based unit, the licence holder should retain the original permit and issue "Form-II permit" or 'Form-IV' under Andhra Pradesh Forest Produce Transit Rules, 1970 as the case may be to the timber owner alongwith a photo copy of original permit.