Section 9(2) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(2)The State Board shall after complying the procedure prescribed in this behalf and within forty five days from the date of receipt of the application take a decision as, -(a)to recommend to the concerned authority the issue of license or permission applied for without any modification or with such modification as it thinks fit to make; or(b)to refuse clearance if it is of the opinion that the proposed construction, establishment or installation is objectionable.
