Section 2(1) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(1)In these rules, unless the requires,-(a)"Act" means the Kerala Forest Act, 1961 (Act 4 of 1962);(b)"Advisory Committee" means the Committee constituted under rule 26;(c)"Appellate Authority" means the Appellate Authority appointed by the Government under rule 19;(d)"Authorized Officer" means a Forest Officer authorized by the Government under sub-rule (2) of rule 3;(e)"Central Empowered Committee" means the Committee constituted by the Supreme Court of India in accordance with its order dated the 9th May, 2002 and 9th September, 2002 in Writ Petitions No. "202 of 1995 and 171 of 1996;(f)"Porte" means a form appended to these rules;(g)"Government" means the Government of Kerala,(h)"Large Scale Furniture Unit" means an industrial unit manufacturing furniture using round logs and all types of machinery including band saw or re-saw or both, above the capacity of five Horse Power;(i)"licence" means a licence granted under these rules;(j)"licence fee" means the fee paid for the grant of a licence;(k)"person" includes any owner of a sawmill or wood-based industrial Unit, his authorised agent; a company, a firm, an association of individuals or a co-operative society registered or deemed to have been registered under the. Kerala Co-operative Societies Act, 1969 (21 of 1969);(l)"round log" for the purpose of these rules means a piece of wood in its natural form having a mid-girth of sixty centimetres or more, under bark, in respect of teak and rosewood and a mid-girth of seventy five centimetres or more in respect of other species;(m)"sawmill" means an industrial unit with machinery and equipments, whether in a fixed structure or enclosure or not, for sawing round logs into timber, beams, scant-lings, planks or battens and for planing the sawn pieces;(n)"Schedule" means a schedule appended to these rules;(o)"small scale furniture unit" means an industrial unit for manufacturing furniture using sawn, timber obtained from licenced sawmills or other legitimate sources and operating without band saw;(p)"State Level Committee" means the Committee constituted by Central Empowered Committee to assess the availability of timber before establishing new wood-based industries, to examine feasibility of grant or permission to units, based exclusively on rubber wood and to examine applications received or referred to Central Empowered Committee by the Hon'ble Court regarding grant of permission to new wood-based industries in Kerala.(q)"wood based cottage industrial unit" means a unit functioning in the space within the residential premises of artisans and, traditional workers for making wooden products such, as furniture household articles, curios, farm implements, handicrafts, musical instruments and such other articles using only hand tools;(r)"wood based industrial unit" means any industrial unit which processes wood as its raw material and includes sawmills, furniture units, veneer units, plywood units, match wood units, particle board units and such other units.
