Section 5 in Tamil Nadu Regulation of Wood Based Industries Rules, 2010
5. Renewal of Licence.
(1)Any person who has been granted licence under these rules, may apply for renewal of the licence in Form-I within a period of three months before the expiry of the period, for which licence was granted to him along with such fee, as may be specified by the Government from time to time. In case the licensee fails to submit his application for renewal within the stipulated period, renewal of licence can be considered by the licensing authority, provided a fee equal to double the fee specified by the Government for renewal is paid by the applicant and the application is made before the expiry of the licence. The renewal applications received after the prescribed time limit will be considered and decided by the competent authority' as per the guidelines notified by the State Government in this regard from time to time.(2)On receipt of an application under sub-rule (1), the Licensing Officer, after satisfying himself that the application is in accordance with all the regulatory mechanism in-force for the time being and that the establishment of wood based industries will not have any adverse impact on forests shall renew the licence in Form-II for a further period of five years.
