Section 3(3) in The Rice-Milling Industry (Regulation) (West Bengal Second Amendment) Act, 1974
(3)A licence granted by the licensing officer on application made under this section shall be subject to the following conditions, namely :-(a)that the license shall recover from every customer not less than sixty per cent, of the charges for milling rice, in kind, that is, in rice,(b)that the licensee shall deliver to the State Government seven tonnes, in the case of a husking mill which is fitted with a No. 2 type huller and in any other case, five tonnes, of rice of fair average quality, within the thirtieth day of April every year, at such price as may be fixed by the State Government under any law for the time being in force, and(c)such other conditions, if any as the State Government may, by notification, specify.
