Section 10 in Punjab Regulation of Wood Based Industries Rules, 2019
10. Process of Registration of Wood based Industries not requiring license.
(1)Any person or Wood Based Industry, not requiring license under these rules, is required to be registered under these rules. For registration, an application is to be made in Form-II to the Deputy Commissioner of the concerned district along with a copy to the General Manager, District Industry Centre for No Objection Certificate and a copy to the concerned Divisional Forest Officer.(2)A permanent District Level Committee (DLC) for Wood Based Industries shall be constituted by the concerned Deputy Commissioner under his chairmanship with General Manager, District Industry Centre as Nodal Officer cum Member Secretary and officers-in-charge of the concerned departments at the District Level as members. The concerned Board/departments shall be the Pollution Control Board, Department of Industries and Commerce, Department of Housing and Urban Development, Department of Local Government, Department of Agriculture, Department of Labour, Department of PWD (B&R),Department of Police or any other authority with the prior approval of the concerned Deputy Commissioner.(3)It shall be the responsibility of the General Manager, District Industry Centre to convene the meeting of the District Level Committee and obtain the No Objection Certificate of the concerned departments other than that of the Department of Forests and Wildlife Preservation at the earliest possible. Based on these No Objection Certificates the Deputy Commissioner will issue a final No Objection Certificate for the establishment of the Wood Based Industry and send it to the concerned Divisional Forest Officer.(4)The Divisional Forest Officer shall then send the final No Objection Certificate to the State Level Committee alongwith the application form and other necessary documents for its approval.(5)After considering the application from all aspects, the State Level Committee shall decide the application for its approval.(6)Final approval of Registration certificate shall be subject to the deposit of one-time payment of Registration to the Department of Forests and Wildlife Preservation on various categories of Wood Based Industry as may be determined by State Level Committee from time to time and also the Registration fee to the Government as may be determined by the State Level Committee from time to time. Thereafter, the administrative/regulatory charges and Green Fees shall have to be paid by the registered unit annually at such rates as may be determined by the State Government from time to time.(7)The Divisional Forest Officer concerned shall then grant Registration Certificate in Form III for a period of five years after receiving such fee as decided by the State Level Committee within fortnight.(8)In case any discrepancy is noticed or found in the application or supporting documents at any point of time during application process or even after grant or renewal of Registration certificate, the registration may be cancelled by the concerned Divisional Forest Officer with the prior approval of the State Level Committee.
