Section 13 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
13. Shifting of a sawmill or other wood based industrial unit.
(1)No person shall shift the sawmill or other wood based industrial unit to a different building or place without the written permission of tic Authorised Officer.(2)The application for shifting the sawmill or other wood based industrial unit from one building to another or from one place to another, shall be submitted to the Authorized Officer stating the reasons thereof in Form No. IV along with the declaration contained therein and fee specified for the purpose in Schedule C.(3)'Where the place to which the sawmill or wood based industrial unit proposed to be shifted is within the jurisdiction of the Authorized Officer, he shall, after making such enquiry as he deems fit, allow the application or reject the same within thirty days from the date of its receipt after affording the applicant a reasonable opportunity of being heard and reasons for such rejections shall be communicated to the applicant in writing.(4)Where the application is for shifting the sawmill or wood based industrial unit to a building or place outside the jurisdiction of the Authorized Officer, he shall, within fifteen days from the date of receipt of the application, forward the same along with all relevant documents together with a report to the Authorized Officer under whose jurisdiction the sawmill or other wood based industrial unit has been proposed to be shifted.(5)The Authorized Officer, under whose jurisdiction the sawmill or other wood based industrial unit has been proposed to be shifted, shall within thirty days from the date of receipt of the documents as stipulated in sub-rule(4)grant the application or reject the same by recording the reasons thereof after affording to the applicant a reasonable opportunity of being heard and such reasons shall be communicated to the applicant in writing.(6)The applicant shall produce a No Objection Certificate from the Local Self government Institution having jurisdiction over the area where the unit has been functioning, along with the application for shifting and shall obtain necessary clearances from the Local Self Government Institutions, Health Authorities and Pollution Control Board of the area where the unit is proposed to be shifted.(7)Where the sawmill or other wood based industrial unit is run by a Company or a Partnership Firm, No Objection Certificate shall also be produced from the Registrar of Companies or the Registrar of Firms, as the case may be, along with the application for shifting.(8)The Authorised Officer, under whose jurisdiction the unit has been proposed to be shifted shall make enquiries as may be found necessary before granting licence.
