Section 7(1) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(1)The Authorized Officer shall, on receipt of an application under sub-rule (1) or sub-rule (2) or sub-rule (3) of rule 6, dispose the application within a period of three months form the date of receipt of the application after conducting such enquiries as he thinks fit and calling for additional information or records, if any, required:Provided that the applications pending before the Central Em-proved Committee or before the State Level Committee for No Objection Certificate shall be deemed to have been received on the date of commencement of these rules.
