Section 6(1) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(1)Any person running a sawmill or a wood based industrial unit under a licence obtained from the Local Self Government Institution as on 30th October, 2002 shall, within a period of six months from the date of commencement of these rules, apply to the Authorized Officer in Form No. IA for obtaining a licence under rule 7.
