Section 51A in The Indian Forest (West Bengal Amendment) Act, 1981
51A. Power to regulate manufacture and preparation of articles based on forest produce. - (1) The State Government may make rules -
(a)to provide for the establishment, and regulation by licence, permit or otherwise (and the payment of fees therefor), of sawmills and other units including factories engaged in the manufacture or preparation of the following articles :-(i)Katha (Catechin) or Cutch out of Khair wood;(ii)plywood, veneer and wood-panel products;(iii)preparation of match-boxes and match splints;(iv)boxes including packing cases made out of wood;(v)such other articles 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 licence, permit or otherwise of procurement of raw materials for the preparation of the articles mentioned in clause (a), the payment and deposit of fees therefor and for due compliance of the conditions thereof, the forfeiture of the fee so deposited or any part thereof for contravention of any such condition, and the adjudication of such forfeiture by such authority as the State Government may, by notification in the Official Gazette, specify.(2)The State Government may prescribe, as penalties for the contravention of any rules made under this section, imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees, or both.".
