Section 12 in Punjab Regulation of Wood Based Industries Rules, 2019
12. Maintenance of record.
(1)Every licensed and registered Wood Based Industries shall maintain proper record of the receipt and disposal of timber in Form-IV and V.(2)The licensed and registered Wood Based Industry shall produce the record for scrutiny and checking of the timber, whenever it is required by the Divisional Forest Officer or any other officer authorised by him.(3)All licensed and registered firms shall be required to file the annual return in Form VI regarding the consumption/usage of wood. Annual return along with annual green fee shall be filed by 30thSeptember of every year for the preceding financial year, failing which the registration or license of the Wood Based Industry shall not be extended and penalty shall be imposed as per rule 17 of these rules.(4)In case a licensed firm does not use the installed capacity to the full extent, theState Level Committee may take appropriate remedial measure(s), including modification of license capacity and even revoking of license in case the licensed firm is not using its optimal capacity continuously for a period of eighteen months which is extendable at the discretion of the State Level Committee after examining the explanation given by the Wood Based Industry owner.
