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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(3)(b) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(b)An application for renewal may be rejected for any of the following reasons, namely:-
(i)The application for renewal submitted after three months from the date of expiry of the period of licence.
(ii)Any statement submitted by the applicant for the renewal of licence is found incorrect or materially false.
(iii)The applicant has violated the terms and conditions of the licence.
(iv)The applicant has violated any of the rules or any of the provisions of the Kerla Forest Act, 1961 (4 of 1962) or the Wildlife (Protection) Act, 1972 (53 of 1972) or any other enactments relating to protection of environment or conservation of biological diversity or rules made thereunder.
(v)The applicant does not satisfy the general and special terms and conditions specified in rule 8 and rule 9 respectively.