Section 51A in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
51A. Power to regulate, Manufacture, etc. of articles based on forest produce. - The State Government may make rules-
(a)to provide for the establishment and regulation by licences, permits or otherwise (and the payment of fees therefor) of saw mills and units including factories engaged in the manufacture or preparation of-(i)kattha out Khair tree;(ii)resin, turpentine and other products out of resin;(iii)plywood and match out of timber;(iv)such other preparations based on forest produce as the State Government may, by notification in the official Gazette, from time to time, specify;(b)to provide for the regulation by licences, permits or otherwise of the supply of raw materials relating to the preparations mentioned in clause (a), the payment of fees therefor, the deposit of such sum or due to performance of the conditions of any such licence, permit or other document, the forfeiture of the sum so deposited or any part thereof for contravention of any such conditions, and the adjudication of such forfeiture by such authority as may by notification in the official Gazette be specified by the State Government."
