(10)[ Nothing contained in this rule, including any directions-issued by the State Government under sub-rule (11) of this rule, shall apply to the ordinary operation of domestic carpentry or to other similar work on a small scale.Explanation. - For the purposes of this rule, the expression "other similar works on a small scale" shall mean and include carpentry units which are not primary consumers of wood and which do not consume any fresh material for primary sawing but undertake only re-sawing operations of carpentry works for making small wooden articles such as toys, photo-frames, boxes, etc. taken up as vocation in the form of cottage industry or a small scale industry, using circular saw of diameter 12" or below, for the purpose of such carpentry works, but shall not include other small-scale units involved in saw mill operations taken up on commercial basis as a small scale industry.] [Substituted by G.N. No. SWM. 1093/CR-331/F-6, dated 3.11.2003.]
