Section 10(1) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(1)(a)An Application for renewal of licence shall be made by the licence in Form Number IC to the Authorised Officer before three months from the date of expiry of the period of licence, along with the renewal fee specified in Schedule C.(b)The Authorized Officer may condone delay, if any, in the submission of application for renewal up to the date of expiry of the period of licence, if he is satisfied that the delay was due to the reasons beyond the control of the licencee.(c)The Authorised Officer may, if he is satisfied that the delay was due to reasons beyond the control of the licence, condone further delay in submission of application for renewal up to a period of three months after the date of expiry of the period of licence, after realizing a laic fee at the same rates specified in Schedule C.
