Section 3 in The U.P. Wood Based Industries (Establishment and Regulation) Rules, 1978
3. Restriction on location of Wood Based Industries.
(1)In respect of distance from the boundary of nearest notified forests or protected areas, Wood Based Industries shall be allowed to operate as per State-specific order/approval of the Hon'ble Supreme Court/Hon'ble High Court of the concerned State/Central Empowered Committee:or, beyond ten kilometres of aerial distance from the boundary of nearest notified forests or protected areas, excluding road side/railway side/canal side plantations, whichever is less.(2)A Wood Based Industries can be established in an Industrial Estate or a Municipal area, irrespective of the aerial distance from the boundary of nearest notified forest or protected area."
