Section 23 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
23. Inspection and Verification of Records.
- The Authorised Officer or any Forest Officer not below the rank of a Forester having territorial jurisdiction over the area, authorised by him, may inspect a sawmill or other wood based industrial unit including its premises and verify,---(a)any licence, permit or other documents granted to the licensee and required to be kept by him under the provisions of these rules;(b)stock of raw materials or sawn timber or manufactured products or processed wood products or any other wood products in the process of manufacturing under his control, custody and possession whether or not kept in the sawmill or other wood based industrial unit or within its premises;(c)the machinery or equipments or tools and plants under the control, custody and possession of the licensee whether or not kept in the sawmill or other wood based industrial unit or within its premises.
