Section 4(1) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(1)No Authorised Officer shall grant licence to sawmill and other wood based industrial unit established within a radial distance of five kilometres from the boundary of any forest owned by Government, except for those saw mills and other wood based industrial units which were established and running on or before 30th October, 2002.
