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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(3)(a) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(a)Where the applicant does not satisfy the conditions required for the renewal of the licence the Authorised Officer shall within a period of three months from the date of receipt of application reject the application by recording the reasons thereof, after affording the applicant a reasonable opportunity of being heard and such reasons shall be communicated to the applicant in writing.