Section 10 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
10. Issuing of clearances licenses, certificates based on the recommendations.
- Notwithstanding anything contained in any other law for the time being in force the authority concerned shall, on receipt of the recommendation of the State Board, District board or Industrial Area Board, issue the clearances, licenses or certificates applied for in accordance with the recommendations of the State Board, District Board or Industrial Area Board as the case may be within ten working days from the date of receipt of the recommendations, if no clearance, license or certificate, as the case may be, is issued within the said time limit the clearance, license or certificate, as the case may be, recommended for by the respective Board shall be deemed to have been issued after the expiry of the said period of ten working days.
