Section 8 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
8. General conditions for grant of licence.
(1)The, grant of any licence under these rides shall be subject to the following general conditions, namely.--(i)The applicant shall not be a person convicted of any 'offence punishable under the Kerala Forest Act, 1961 or the Wildlife (Protection) Act 1972 or any other enactment relating to protection of environment or conservation of biological diversity or the rules made thereunder.(ii)The applicant shall be in lawful possession of the land wherein sawmill or other wood based industrial unit situates,(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.(iv)Every sawmill and other wood based industrial unit shall keep and maintain registers, documents and accounts in the form as required by these rule and the electricity bills paid in respect of such unit shall be produced on demand to the Forest Officers for inspection.(v)The period of licence granted under these rules shall be for only three years from the date of issuance of the same and shall be renewed for every three years.(vi)The application for renewal of licence shall be preferred a three months before the date of expiry of the licence.(vii)The sawmill or other wood based industrial unit- shall, function in a building having building number issued by the Local Self Government Institution or in a portion thereof(viii)A sawmill or other wood based industrial unit licence d for a particular category shall not be converted into any other category without obtaining a fresh licence.(ix)The capacity of sawmill and other wood based industrial unit shall not be enhanced or any new machinery other than-those mentioned in the licence shall not be installed without the written permission of the Authorized Officer under rule 12.(x)The location or building of a sawmill or other wood based industrial unit mentioned in the licence shall not be shifted without the written permission of the Authorized Officer under rule 13.(xi)The name and style of a sawmill or other wood based industrial unit mentioned in the licence shall not be changed without the written permission of the Authorized Officer under rule 14.(xii)The licence or ownership of sawmill or other wood based industrial units shall not be transferred without the written permission of the Authorized Officer under rule 15.(xiii)The building and the properties mentioned in the licence of sawmill or other wood based industrial unit shall not be leased or mortgaged without the written permission of the Authorized Officer under rule 16.(xiv)The sawmill and other wood based industrial unit and their premises shall always be made accessible to the Forest Officers for inspection.(xv)The licensee shall not engage in any activity causing health hazard to the local people.(2)The saw mill or other wood based industrial unit shall not function without a licence and shall be closed down on the expiry of the period of licence or on cancellation or suspension of the licence.
