Section 15 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
15. Transfer of ownership of a sawmill or other wood based industrial unit.
(1)No person shall transfer the ownership of the sawmill or other wood based industrial unit without the written permission of the Authorised Officer.(2)The application for transfer of ownership of the sawmill or other wood based industrial unit shall be submitted to the Authorized Officer in Form No. VI along with the fee specified for the purpose in Schedule C.(3)The Authorized Officer shall, after making such enquiry as he deem fit, allow the application or reject the same within thirty days from the date of receipt of it by recording the reasons thereof after affording the applicant a reasonable opportunity of being heard and reasons for such rejections shall be communicated to the applicant in writing.(4)The applicant shall produce a 'No Objection Certificate' from the Local Self Government Institution having jurisdiction over the area along with the application for transfer of ownership.(5)Where the sawmill or the wood based industrial unit is run by a Company or a Partnership Firm the applicant shall produce No Objection Certificate from the Registrar of Companies or the Registrar of Firms, as the case may be, along with the application for transfer of ownership.(6)Where the transfer of ownership is due to inheritance Consequent on the demise of the owner, the applicant who proposes to inherit the sawmill or wood based industrial unit shall produce the following documents before the Authorized Officer along with the application for transfer of ownership.(i)Attested copy of the Death Certificate.(ii)Heir-ship Certificate or Succession Certificate issued by competent authorities,(iii)Duly notarised consent from other legal heirs expressing their willingness for transfer of ownership of the sawmill or other wood based industrial unit in favour of the applicant.
