In exercise of the powers conferred by Section 51A
of the Indian Forest Act, 1927, as amended by Indian Forest (Tripura Amendment)
Act, 1964 read with clause (d) of Section 76, the Governor, Tripura is pleased
to further amend the Tripura Forest (Establishment & Regulation of Saw
Mills and Other Wood Based Industries) Rules, 1985, namely- (i) These rules may be called the
Tripura Forest (Establishment & Regulation of Saw Mills and Other Wood
Based Industries) (Sixth Amendment) Rules, 2020. (ii) They shall come into force on and
from the date of their publication in the Official Gazette. In clause (k) of sub-rule (1) of Rule 2 of the
Tripura Forest (Establishment & Regulation of Saw Mills and Other Wood
Based Industries) Rules, 1985 (herein after referred to as the Principal
Rules), in the definition of 'Secondary Wood Based industries or Shop' after
the expression 'forest produce', the expression 'excluding bamboo and bamboo
products' shall be inserted. In clause (i) of sub rule (2) of Rule 4 of the
Principal Rules, after the existing contents, the following shall be inserted: "For the purpose of this rule, the
Sub-Divisional Forest Officer and Wildlife Warden shall exercise the powers of
the Authorized Officer only for the purpose of secondary wood based industry or
shop, and the District Forest Officer shall exercise the powers of the
Conservator of Forests within their respective Jurisdiction". In the Principal Rules, the sub-rule (1) of rule 6
shall be substituted as follows:- The following shall he rate of application fee (non
refundable) and the license fee or as the case may be, the renewal license
fees:- Sl. No. Name of License Application fee for license (nil for renewal) License fee Renewal fee per year (Not exceeding three
financial years at a time) 1. For each of Saw mills, veneer factory, plywood
factory, paper mills, pulp mill, particle board and other wood based/forest
based industries including timber/rubber wood_treatment plants 5000/- 25000/- 10000/- 2. Timber trader shops dealing in timber 1000/- 5000/- 2000/- 3. For each of furniture/cabinet/handicraft shop
using forest produce (a) with up to 5 workers 500/- 1200/- 1000/- (b) above 5 workers 1000/- 5000/- 2000/- 4. (a) For NTFP including firewood 500/- 1200/- 500/- (b) Export license for NTFP/Timber outside NER
through railways 5000/- 10000/- 20000/- In the Principal Rules, the sub-rule (3) (c) of
rule 6 shall be substituted as follows:- A license granted under these rules shall be
renewed for a period not exceeding three financial years at a time on payment
of renewal fees and such renewal shall be in Form IV for each unitTRIPURA FOREST
(ESTABLISHMENT & REGULATION OF SAW MILLS AND OTHER WOOD BASED INDUSTRIES)
(SIXTH AMENDMENT) RULES, 2020
PREAMBLE