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State of Tamilnadu - Section

Section 14 in Tamil Nadu Regulation of Wood Based Industries Rules, 2010

14. Saving.

- [(1)] [Existing provision numbered by SRO A-12/2015, GO Ms. NO. 79, Environment and Forests (FR-13), dated 23.7.2015, published dated 12.8.2015.] Nothing contained in these rules shall apply to secondary units, which are involved in manufacturing of furniture, handicrafts, toys, etc., by re-sawing of sawn timber with small vertical Board saws/circular Band saws say upto 16" in size but without converting / sawing round timber, charcoal making units and firewood depots, which do not use or have the facility for sawing, converting, cutting and processing round timber.
(2)[ Nothing contained in these rules shall apply to match splints industriers, where sawing and veneering of match splints species, either imported or exempted from the Tamil Nadu Timber Rules, 1968, are a part of the match stick or splint production.] [Inserted by SRO A-12/2015, GO Ms. NO. 79, Environment and Forests (FR-13), dated 23.7.2015, published dated 12.8.2015.]Form I[See rules 4(1) and 5(1)]Application to establish Wood Based IndustryApplication for Renewal of Licence
Photographofapplicant
The Licencing Officer,____________________________________________________________________________________