Section 4(2) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(2)The Authorised Officer may grant licence to a sawmill and wood based industrial unit which are functioning and existing under a licence issued, by the Local Self Government Institution within a radial distance of five kilometres from the boundary of the forest owned by Government, on or before 30th October, 2002, subject to the following conditions, namely:-(a)such sawmill and other wood based industrial unit shall be allowed to continue in the present location only if they satisty the general and special conditions specified under these rules for grant or renewal of licence;(b)such sawmill and wood based industrial unit shall adhere to the directions issued from time to time by the Central Empowered Committee or the State Government;(c)such sawmill and other wood based industrial unit shall be subjected to half-yearly inspection by an officer not below the rank of a Range Officer;(d)such sawmill and other wood based industrial unit shall pay Inspection Fee annually at the rates specified in Schedule A;(c)such sawmill and other wood based industrial unit shall maintain the registers and documents specified under these rules.
