Section 13(2) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(2)If the State Board is satisfied either on a reference made to it in this behalf or otherwise, that any person or authority to whom or to which the clearance or license or certificate has been issued under this Act failed to establish or to take effective steps to establish the industrial undertaking in respect of which the clearance or license or certificate has been issued within the time specified therein or within such extended time as the State Board may think fit to grant in any case, it may direct the authority concerned to revoke the license or clearance or certificate already granted.
