Section 13(6) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(6)The applicant shall produce a No Objection Certificate from the Local Self government Institution having jurisdiction over the area where the unit has been functioning, along with the application for shifting and shall obtain necessary clearances from the Local Self Government Institutions, Health Authorities and Pollution Control Board of the area where the unit is proposed to be shifted.
