Section 8 in Punjab Regulation of Wood Based Industries Rules, 2019
8. Process of obtaining licence.
(1)Any person or Wood Based Industry seeking a licence under these rules, shall make an application in Form-I to the Deputy Commissioner of the concerned District alongwith a copy to the General Manager, District Industry Centre (DIC) for No Objection Certificate and a copy to the concerned Divisional Forest Officer, specifying that the applicant wants a license.(2)A permanent District Level Committee (DLC) for Wood Based Industries shall be constituted by the concerned Deputy Commissioner under his chairmanship with General Manager, District Industry Centre as Nodal Officer-cum-Member Secretary and officers-in-charge of the concerned department sat the District Level as members. The concerned Board/departments shall be the Punjab Pollution Control Board, Department of Industries and Commerce, Department of Housing and Urban Development, Department of Local Government, Department of Agriculture, Department of Labour, Department ofPWD (B&R),Department of Police or any other authority with the prior approval of the concerned Deputy Commissioner.(3)It shall be the responsibility of the General Manager, District Industry Centre to convene the meeting of the District Level Committee and obtain the No Objection Certificate of the concerned department other than that of the Forest Department at the earliest possible. Based on these No Objection Certificates, the Deputy Commissioner shall issue a final No Objection Certificate for the establishment of the Wood Based Industry and send it to the concerned Divisional Forest Officer.(4)The Divisional Forest Officer shall then send the final No Objection Certificate to the State Level Committee alongwith the application form and other specified documents for its approval.(5)After considering the application from all aspects, the State Level Committee shall decide the application for its approval.(6)Final approval of license shall be subject to the deposit of one-time payment to the Department of Forests and Wildlife Preservation on various categories of Wood Based Industries as may be determined by the State Level Committee from time to time and also the license fee to the Government as may be determined by the State Level Committee from time to time. Thereafter, the administrative/ regulatory charges and Green Fees shall have to be paid by the licensed unit annually at such rates as may be determined by the State Government from time to time.(7)The Divisional Forest Officer concerned shall then grant license in Form III for a period of five years after receiving such fee as decided by the State Level Committee within a fortnight.(8)In case any discrepancy is noticed or found in the application or supporting documents at any point of time during application process or even after grant or renewal of license, the license may be cancelled by the concerned Divisional Forest Officer with the prior approval of the State Level Committee.(9)Availability of wood other than that obtained from the agroforestry species in the State shall be considered and accounted for only against the licenses granted to the Wood Based Industries.
