Section 8 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
8. Powers and functions of District Board.
(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.(2)The District Board shall, after complying the procedure prescribed in this behalf and within sixty days from the date of receipt of the application take a decision as,(a)to recommend to the authority concerned the issue of the license or permission applied without any modifications or with such modifications as it thinks fit to make; or(b)refuse clearance if it is of the opinion that the proposed construction, establishment or installation is objectionable.(3)The decision taken by the District Board shall be communicated to the applicant and the authority concerned by the Convener of the District Board.(4)Notwithstanding anything contained in any law for the time being in force, if the application for clearance, license or certificate submitted before the Authority concerned for establishing a Small Scale industrial undertaking having capital investment of less than rupees two lakhs is rejected or recommended with modification the person aggrieved may file an appeal before the District Board against such order of refusal or recommendation within thirty days from the date of receipt of order from the authority concerned in the manner prescribed and such an appeal shall be disposed of within thirty days from the date of submission of the appeal.
