Section 8(4) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(4)Notwithstanding anything contained in any law for the time being in force, if the application for clearance, license or certificate submitted before the Authority concerned for establishing a Small Scale industrial undertaking having capital investment of less than rupees two lakhs is rejected or recommended with modification the person aggrieved may file an appeal before the District Board against such order of refusal or recommendation within thirty days from the date of receipt of order from the authority concerned in the manner prescribed and such an appeal shall be disposed of within thirty days from the date of submission of the appeal.
