Section 7(2) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(2)The Industrial Area Board shall after complying the procedure prescribed in this behalf and within thirty 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 for without any modifications or with such modifications as it thinks to fit to make; or(b)to refuse clearance if it is of the opinion that the proposed construction, establishment or installation is objectionable.
