Section 11 in Tamil Nadu Regulation of Wood Based Industries Rules, 2010
11. Shifting.
(1)If the licensee desires to shift the Wood based industry from one place to another, within the territorial jurisdiction of the same Licencing Officer, then licensee shall apply to such Licencing Officer stating reasons thereof. The Licencing Officer may permit the shifting of the Wood based industry. If the request is refused, then the Licencing Officer shall record the reason for the refusal in writing.(2)If the application is made to shift the unit outside the jurisdiction of the Licencing Officer, he shall forward the application along with all relevant papers and documents together with a report after proper enquiry on the good conduct or otherwise of the emit to the Licencing Officer in whose jurisdiction the unit is requested to be shifted. The Licencing Officer in whose jurisdiction the unit is proposed to be shifted shall deal with the matter in the same manner as mentioned under sub-rule (1).
