Section 15(3) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(3)The Authorized Officer shall, after making such enquiry as he deem fit, allow the application or reject the same within thirty days from the date of receipt of it by recording the reasons thereof after affording the applicant a reasonable opportunity of being heard and reasons for such rejections shall be communicated to the applicant in writing.
