Section 16 in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012
16. Lease or mortgage of the sawmill or other wood based industrial unit.
(1)No person shall lease or mortgage the sawmill or other wood based industrial unit without the written permission from the Authorised Officer.(2)The application for lease or mortgage of the sawmill or other wood based industrial unit shall be submitted to the Authorized Officer in Form No. VII along with the fee specified for the purpose in Schedule C.(3)The Authorized Officer. shall, after making such enquiry as he deems fit, allow the application or reject the same within thirty days from the date of receipt of it by recording the reasons thereof after affording the applicant a reasonable opportunity of being heard and reasons for such rejections shall be communicated to the applicant in writing.(4)The applicant shall produce a 'No Objection Certificate' from the Local Self Government Institution having jurisdiction over the area along with the application for lease or mortgage.(5)Where the sawmill or the wood based industrial unit is run by a Company or a Partnership Firm the applicant shall produce No Objection Certificate' from the Registrar of Companies or the Registrar of Finns, as the case may be, along with the application for lease and mortgage.
