Section 8(1) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(1)Notwithstanding anything contained in any law for the time being in force, every person intending to establish any small scale industrial undertaking having capital investment of more than two lakh rupees shall submit the application in the prescribed form to the Convener of the District Board for clearances or licenses or certificates required under various State enactments along with the required fee under the respective enactment. The application shall contain such details as may be prescribed.
