Section 9(1) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(1)Notwithstanding anything contained in any law for the time being in force every person intending to establish any industrial undertaking other than a small scale industrial undertaking in the State, shall submit the application, for clearances or licenses or certificates required under various State enactments to the Convener of the State Board in the prescribed form along with the required fee under the respective enactment. The application shall contain; such details as may be prescribed.
