Section 7(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 an industrial undertaking or a small scale industrial undertaking in any of the notified industrial areas shall submit the application in the prescribed form to the designated authority of that industrial area for clearances or licenses or certificates required under various State enactments together with the fee if any to be paid, under the respective enactment. The application shall also contain such details as may be prescribed.
