Section 14 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
14. Changing the name and style of a sawmill or other wood based industrial unit.
(1)No person shall change the name and style of the sawmill or other wood based industrial unit without the written permission of the Authorised Officer.(2)The application for changing the name and style of the sawmill or other wood based industrial unit, shall be submitted to the Authorized Officer in Form No. V stating the reasons thereof together with the fee specified for the purpose in Schedule C.(3)The Authorized Officer shall, after making such enquiry, as he deems 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 he communicated to the applicant in writing.(4)The applicant shall produce 'No Objection Certificate' from the Local Self Government Institution having jurisdiction over the area along with the application for changing the name and style of the sawmill or other wood based industrial unit.(5)Where the sawmill or the wood based industrial unit is run by a Company or a Partnership Firm the applicant shall produce No Objection Certificate from the Registrar of Companies or the Registrar of Firms, as the case may be, along with the application for changing the name and style.
