Section 13(3) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(3)'Where the place to which the sawmill or wood based industrial unit proposed to be shifted is within the jurisdiction of the Authorized Officer, he shall, after making such enquiry as he deems fit, allow the application or reject the same within thirty days from the date of its receipt after affording the applicant a reasonable opportunity of being heard and reasons for such rejections shall be communicated to the applicant in writing.
