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State of Andhra Pradesh - Section
Section 17 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
17. Electric connection.
- Notwithstanding anything contained in any enactment relating to electricity for the time being in force, no electric energy shall be consumed and no electric connection shall be installed for the purpose of a wood based unit, unless such wood based unit is duly licensed or deemed to be licensed in accordance with the provisions of these rules, and such connection shall be continued so long as the wood based unit operates under a valid licence granted or deemed to be granted under these rules. A communication from the Licensing Authority in this regard shall be enough authority for the concerned Power Distribution Company of Andhra Pradesh to comply with the provisions.Form IApplication for setting/renewal/shifting/upgrading of Saw Mill/Wood Based Industry(See Rule 4 of Andhra Pradesh Wood Based Industries (Establishment and Regulation) Rules, 2018)| 1. Name of Applicant2. Father's/Husband's name | Photographof Applicant |