Section 11 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
11. Procedure far renewal of licence.
(1)The application for renewal of licence shall be submitted in Form No. IC.(2)The application under sub-rule (1) shall be accompanied by the fee specified in Schedule C irrespective of the fact that the sawmill or the wood based industrial unit was established on or before 30th October, 2002.(3)The fee referred under sub-rule (2) for renewal of licence shall be remitted in the Government Treasury by Challan or by Demand Draft or by such other mode of remittance approved by the Government.(4)The Authorized Officer may make necessary enquiries and inspections or cause such enquiries and inspections to verify the correctness of the facts stated in the application and other facts, if any, found necessary.(5)The renewed licence shall he granted by the Authorised Officer in Form II C on satisfaction of the conditions for renewal of licence.(6)The renewed licence granted under sub-rule (5) shall be only for a period of three years.
