Section 12 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
12. Enhancing the capacity of a sawmill or other wood based industrial unit.
(1)No person shall enhance the capacity of any sawmill or wood based industrial unit without the written permission of the Authorised Officer.(2)An application for enhancing the capacity of the sawmill or other wood based industrial unit shall be made in Form No. III along with the declaration contained therein and the fee specified for the purpose in Schedule C.(3)Licence for enhancing the capacity of sawmill or other wood based industrial unit other than small scale furniture unit shall be granted only after assessing the availability of wood from all sources by the Advisory Conunittee and on satisfaction that adequate quantity of wood is available for the unit.
