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State of Andhra Pradesh - Section

Section 4 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018

4. Application for Licence.

(1)Any person desiring to install or erect or operate a wood based industry shall make an application in Form-I enclosing copies of the following documents:
(a)Tide deeds or lease deed of the premises or an undertaking by the applicant that the premises of wood based industry are on lease from the land owner.
(b)Copy of Factory Licence, if any,
(c)Copy of GST Registration
(d)Copy of Pan Card
(e)Copy of Aadhar Card of applicant
(f)Copy of location sketch of the premises
(g)Statement indicating the sources of supply of round wood, species and quantity
(2)If the applicant desires to obtain a common licence for wood based industry and depot, he should indicate the same in the application form in Form-II.
(3)Every Proprietor of an existing wood based Industry shall obtain a licence from the Licensing Authority within sixty days from the date of publication of these rules and any existing wood based Industry should not be operated beyond sixty days from the date of publication of these rules without a valid licence under these rules.
(4)Every application shall be accompanied by annual fees as detailed below and as revised by the Government from time to time:
Type of fee (Annual) Amount as per approved annual capacity of sawmill/wood based industry
  Upto 1000 cubic meters Beyond 1000 cubic meters
Licences fees/renewal fee Rs.5000/- Rs. 10,000/-
Explanation. - If the licence is needed for five years, a licence fee/renewal fee would be five times of annual fee and if it is for lesser period the licence fee/renewal fee would be proportionately reduced.
(5)The applicant shall pay a security deposit as given below and as revised by Government from time to time in the form of National Savings Certificate in favour of the licensing authority to secure compliance to the provisions of Andhra Pradesh Forest Act, 1967 and rules made there under:
Type of fee Amount as per approved annual capacity of sawmill/wood based industry
  Upto 1000 cubic meters Beyond 1000 cubic meters
Security Deposit Rs. 10,000/- Rs.20,000/-
(6)The Licence fee or other penalties imposed on wood based industry should be deposited in the account of State Level Committee as may be indicated by the Licensing Authority.
(7)The Licence once granted or renewed will be valid up to five years, as the case may be, from the date of sanction of licence to the 31st December of the last year of licence.
(8)On receipt of an application, the Licensing Authority shall grant a Licence/Renewal in Form II of these rules, after obtaining prior approval of State Level Committee.