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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018

(1)The Following industries/processing plants not using round logs of domestic origin or operating without a band saw or re-saw or circular saw of more than thirty centimeter diameter shall not require licence. Industries/processing plants which use:,
(a)Sawn timber, cane, bamboo, reed, plywood, veneers or imported wood, procured from legitimate sources
(b)block board, MDF or similar wotxl-based products, procured from legitimate sources
(c)round log/timber from species declared as agro-forestry/agricultural crops and/or exempted from the purview of the Andhra Pradesh Forest Produce Transit Rules, 1970.