Section 3(4) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(4)The Authorized Officer may grant a licence under the provisions of these rules to a sawmill or wood based industrial unit which was functioning within a radial distance of five kilometers from the boundary of any forests owned by Government on or before 30th October, 2002 under the licence issued by a Local Self Government Institution subject to the conditions specified in rule S and rule 9.
