Section 9 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
9. Powers and functions of the State Board.
(1)Notwithstanding anything contained in any law for the time being in force every person intending to establish any industrial undertaking other than a small scale industrial undertaking in the State, shall submit the application, for clearances or licenses or certificates required under various State enactments to the Convener of the State Board in the prescribed form along with the required fee under the respective enactment. The application shall contain; such details as may be prescribed.(2)The State Board shall after complying the procedure prescribed in this behalf and within forty five days from the date of receipt of the application take a decision as, -(a)to recommend to the concerned authority the issue of license or permission applied for without any modification or with such modification as it thinks fit to make; or(b)to refuse clearance if it is of the opinion that the proposed construction, establishment or installation is objectionable.(3)The decision taken by the State Board shall be communicated to the applicant and the authority concerned by the Convener of the State Board.
