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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1)(iii) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(iii)The sawmill and the other wood based industrial unit shall be subjected to periodic inspection', at least once in a year, by, the Authorized Officer or by any Forest Officer not below the rank of a Forester authorised by him.