(1)In these rules, unless the context otherwise requires, -(a)'Industrial Estate' means areas notified by the State Government for establishment of Wood Based Industries.(b)"Licence' means a licence granted under the rules notified by the State in pursuance of these rules.(c)'Principal Chief Conservator of Forests' means a Forest Officer of the rank of Principal Chief Conservator of Forests and it also includes an officer designated as a Head of Forest Department in the State.(d)'Round log' means a piece of wood in its natural form, having mid girth of thirty centimetre or more under bark and it includes such round log even after its bark has been removed or its surface has been dressed, manually or by using a band saw or any other machine or equipment to make its cross section square or near square for the purpose of case in its transportation and/or storage.(e)'Saw Mill' means plants and machinery in a fixed structure or enclosure, for conversion of round logs into sawn timber.(f)'Sawn timber' means beams, scantling planks, battens and such other product obtained from sawing of a round log.(g)'State Level Committee' means a Committee constituted by the State Government under Para 12(z') of these rules.(h)'wood based industry' means any industry which processes wood as its raw material (Saw mills/veneer/plywood or any other form such as sandal, katha wood etc.)(2)Words and expressions used but not defined under these rules and defined in the Indian Forest Act, 1927 or the relevant local Forest Act as applicable in the State, and the rules framed thereunder shall have the meaning assigned to them in such Act or rules.(3)In case of any dispute regarding interpretation of any word or expression, the decision of the Ministry of Environment, Forest and Climate Change shall be final.
