Section 6 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
6. Procedure for obtaining licence.
(1)Any person running a sawmill or a wood based industrial unit under a licence obtained from the Local Self Government Institution as on 30th October, 2002 shall, within a period of six months from the date of commencement of these rules, apply to the Authorized Officer in Form No. IA for obtaining a licence under rule 7.(2)Any person intending to obtain k licence to establish a new saw mill or other wood based industrial unit after the commencement of these rules shall apply to the Authorized Officer in Form No. Ill for obtaining licence under(3)An application submitted to the Central EmPowered Committee or to the. State level Committee for No ObjeCtion Certificate shall be deemed to. be, an application for licence submitted tinder sub rule (1) or sub-rule (2), as the case may be.(4)Every application submitted under sub-rule (1) or sub-rule (2) after the date of commencement of these rules shall be accompanied by an application fee as specified for each category in Schedule C.(5)For licence, the applicant, including those covered under sub-rule (3) of this rule,shall also furnish on demand to the Authorised Officer or to the Appellate Authority, as the case may be, any, information or records relevant for taking a decision on the application.'
