Section 5 in The U.P. Wood Based Industries (Establishment and Regulation) Rules, 1978
5. Grant of Licence.
- On receipt of an application under Rule 4, the State Level Committee shall acknowledge the same and thereafter shall make such enquiries as it may deem fit and after satisfying itself State Level Committee shall approve the licence. After approval from the State Level Committee the Divisional Forest Officer shall grant the licence, in the format prescribed by the State Level Committee, through online system only.In case, the State Level Committee is not satisfied, it may reject the application. The applicant must have facility to track status of the application thereof and receive the licence or rejection through online system only.
