Section 13(4) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(4)Where the application is for shifting the sawmill or wood based industrial unit to a building or place outside the jurisdiction of the Authorized Officer, he shall, within fifteen days from the date of receipt of the application, forward the same along with all relevant documents together with a report to the Authorized Officer under whose jurisdiction the sawmill or other wood based industrial unit has been proposed to be shifted.
