Section 12 in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
12. Records to be maintained by wood based industries.
(1)Registers as given in Form-III(A) and III(B) of these rules shall be maintained by every Licence holder for accounting fully and properly the timber received excluding the exempted species under transit rules in the saw mill/wood based industry for conversion, and its disposal. The registers should be made available at any time to all inspecting officers alongwith permits/ invoices in original within the saw mill/wood based industry premises.(2)A yearly abstract of receipts of disposal with the balance of unconverted stock on hand shall be submitted before the 10th of the January next to the Licencing Authority concerned failing which the licensee shall be liable to pay a sum of Rs.5000/- for every month of default Variations of 5% in round timber in figures in between the register and ground stock in measurements is permissible and variation in excess of the above should be explained.(3)All the timber, sawn sizes and wood waste shall be properly stacked in the saw mil premises.(4)Timber for sawing and conversion shall not be accepted unless-(a)It bears property marks; and(b)It is covered by a transit permit or such other document indicating the origin of the timber, and for this purpose all timber lying within and adjacent to saw mil premises upto a distance of five meters shall be taken into consideration:Provided that the licence holder shall immediately report to the nearest Forest Officer the timber without property marks, and u?e timber not claimed by others.(5)When timber is brought for conversion to wood based unit, the licence holder should retain the original permit and issue "Form-II permit" or 'Form-IV' under Andhra Pradesh Forest Produce Transit Rules, 1970 as the case may be to the timber owner alongwith a photo copy of original permit.(6)A licensee shall not operate the Wood Based Industry or any machinery within the wood based industry premises during the period of 22.00 hours to 06.00 hours of next day except in Municipal Corporation/Municipalities/Industrial Estate. However, in special circumstances, the Divisional Forest Officer concerned on application made to him may consider relaxation of the above timing for a period to be specified by him. And any such relaxation order obtained by the licence holder shall be displayed in a conspicuous place for verification by inspecting officers.
