Section 7 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
7. Grant of licence.
(1)The Authorized Officer shall, on receipt of an application under sub-rule (1) or sub-rule (2) or sub-rule (3) of rule 6, dispose the application within a period of three months form the date of receipt of the application after conducting such enquiries as he thinks fit and calling for additional information or records, if any, required:Provided that the applications pending before the Central Em-proved Committee or before the State Level Committee for No Objection Certificate shall be deemed to have been received on the date of commencement of these rules.(2)A licence issued pursuant to an application under sub-rule (1) of rule 6 shall be in Form II A and that under sub-rule (2) of the said rule shall be in Form II B.(3)Where an application under sub-rules (1) or (2) or (3) of rule 6 is allowed, the applicant Shall pay licence fee at the rates specified in Schedule. 1).
