Section 3(7) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
(7)The Authorized Officer may, on receipt of an application for licence, grant a temporary licence subject to the general and special conditions stipulated under these rules and allow any sawmill or wood based industrial unit which was functioning as on 30th October, 2002 under the licence issued by a Local Self Government Institution to continue to function with the machinery and equipments available as on 30th October, 2002, till a final decision is taken on the application for licence.
