Section 13 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
13. Power of the State Board to revoke the licenses.
(1)If the State Board may suo motu at any time examine the record of a District Board or an industrial Area board in respect of any proceedings under this Act and if the State board is satisfied that the clearance or certificate of license under this Act has been obtained by misrepresentation as the essential facts, the State Board may, by order direct the authority concerned to revoke the license or certificate or clearance issued by them:Provided that the State Board shall not pass any order affecting any party unless such party has had an opportunity of making a representation.(2)If the State Board is satisfied either on a reference made to it in this behalf or otherwise, that any person or authority to whom or to which the clearance or license or certificate has been issued under this Act failed to establish or to take effective steps to establish the industrial undertaking in respect of which the clearance or license or certificate has been issued within the time specified therein or within such extended time as the State Board may think fit to grant in any case, it may direct the authority concerned to revoke the license or clearance or certificate already granted.(3)The provisions contained in the proviso to sub-section (1) shall apply in respect of any proceedings under sub-section (2) as they apply to a proceeding under subsection (1).
