Section 7 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
7. Powers and functions of Industrial Area Boards.
(1)Notwithstanding anything contained in any law for the time being in force, every person intending to establish an industrial undertaking or a small scale industrial undertaking in any of the notified industrial areas shall submit the application in the prescribed form to the designated authority of that industrial area for clearances or licenses or certificates required under various State enactments together with the fee if any to be paid, under the respective enactment. The application shall also contain such details as may be prescribed.(2)The Industrial Area Board shall after complying the procedure prescribed in this behalf and within thirty days from the date of receipt of the application take a decision as, -(a)to recommend to the authority concerned, the issue of the license or permission applied for without any modifications or with such modifications as it thinks to fit to make; or(b)to refuse clearance if it is of the opinion that the proposed construction, establishment or installation is objectionable.(3)The decision taken by the Industrial Areas Board shall be communicated to the applicant and the authority concerned by the designated authority of the Industrial Area Board.
