Section 10(5) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(5)The Authorized Officer may, if he is satisfied that the enquiries and procedural formalities for renewing the licence are likely to extend beyond the date of expiry of the period of licence, renew the licence temporarily for a period not exceeding six months from the date of expiry of the period of licence by making necessary endorsement to this effect in the licence,
