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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1)(c) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(c)The Authorised Officer may, if he is satisfied that the delay was due to reasons beyond the control of the licence, condone further delay in submission of application for renewal up to a period of three months after the date of expiry of the period of licence, after realizing a laic fee at the same rates specified in Schedule C.