Section 10 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
10. Renewal of licence.
(1)(a)An Application for renewal of licence shall be made by the licence in Form Number IC to the Authorised Officer before three months from the date of expiry of the period of licence, along with the renewal fee specified in Schedule C.(b)The Authorized Officer may condone delay, if any, in the submission of application for renewal up to the date of expiry of the period of licence, if he is satisfied that the delay was due to the reasons beyond the control of the licencee.(c)The Authorised Officer may, if he is satisfied that the delay was due to reasons beyond the control of the licence, condone further delay in submission of application for renewal up to a period of three months after the date of expiry of the period of licence, after realizing a laic fee at the same rates specified in Schedule C.(2)The Authorized Officer shall follow the procedure specified in these rules and may renew or refuse to renew the licence within a period of three months from the date of receipt of the application.(3)(a)Where the applicant does not satisfy the conditions required for the renewal of the licence the Authorised Officer shall within a period of three months from the date of receipt of application reject the application by recording the reasons thereof, after affording the applicant a reasonable opportunity of being heard and such reasons shall be communicated to the applicant in writing.(b)An application for renewal may be rejected for any of the following reasons, namely:-(i)The application for renewal submitted after three months from the date of expiry of the period of licence.(ii)Any statement submitted by the applicant for the renewal of licence is found incorrect or materially false.(iii)The applicant has violated the terms and conditions of the licence.(iv)The applicant has violated any of the rules or any of the provisions of the Kerla Forest Act, 1961 (4 of 1962) or the Wildlife (Protection) Act, 1972 (53 of 1972) or any other enactments relating to protection of environment or conservation of biological diversity or rules made thereunder.(v)The applicant does not satisfy the general and special terms and conditions specified in rule 8 and rule 9 respectively.(4)Any application for renewal of licence, received after three months from the date of expiry of the period of licence shall be treated and processed as an application for fresh licence.(5)The Authorized Officer may, if he is satisfied that the enquiries and procedural formalities for renewing the licence are likely to extend beyond the date of expiry of the period of licence, renew the licence temporarily for a period not exceeding six months from the date of expiry of the period of licence by making necessary endorsement to this effect in the licence,
