Section 2(1) in Punjab Regulation of Wood Based Industries Rules, 2019
(1)In these rules, unless the context otherwise requires,(a)'Act' means the Indian Forest Act, 1927 (Central Act No. 16 of 1927);(b)'Charcoal' means a form of carbon derived from incomplete combustion of wood derived from a tree;(c)'Divisional Forest Officer' means the incharge of any of the Territorial Forest Divisions;(d)'Form' means the Form appended to these rules;(e)'Industrial Estate/Park' means an Industrial area or Estate or Park set up by the Government or Private Agency for establishment or promotion of Industries after seeking approval of its layout plan from the competent authority;(f)'License' means the license issued to wood based units under these rules;(g)'Principal Chief Conservator of Forests' means a Forest officer of the rank of Principal Chief Conservator of Forests (Head of Forest Force) in the State;(h)'Primary units' include units which use or store unprocessed wood such as saw mills, peelers, chipping units (having drum chipper which can process round logs) and shall also include the units which are categorised as primary units by the State Level Committee from time to time;(i)'Registration' means the registration of wood based units under these rules;(j)'Round log' means a piece of wood in its natural form, having mid girth of thirty centimetres or more over bark and it will include such round log even after its bark has been removed or its surface has been dressed;(k)'Saw Mill' means plants and machinery in a fixed structure or enclosure and the premises in which or in any part thereof, for conversion of round logs into sawn timber;(l)'Sawn Timber' means beams, scantlings, planks, battons and such other products obtained from sawing of a round log but does not include finished products;(m)'Secondary units' means those units which take wood from primary units for further storage and processing such as mills that produce Medium Density Fibreboard, Particle Board, Block Board, Paper Pulp, Rayon, plywood pasting units without peeling, Katha Bhatties using boilers conforming to Indian Boiler Regulations (IBR) etc. and shall also include the units which are categorised as secondary units by the State Level Committee from time to time;(n)'State Government' means, the Government of the State of Punjab in the Department of Forests and Wildlife Preservation;(o)'State Level Committee (SLC)' means a Committee constituted under rule 3 of these rules;(p)'Veneer Mill' means plants and machinery and the premises in which or in any part thereof, conversion into required size, slicing, peeling, fashioning of round logs is undertaken;(q)'Wood Based Industry' also referred to as WBI means any industry, which processes wood as its raw material (Sawmills/veneer units/ plywood units/ pulp units/katha units/charcoal making unit/transit depots/timber depots/furniture or any other type of wood based units converting round logs); and(r)'Year' means a financial year.
