Section 4 in Rice-Milling Industry (Regulation) Act, 1958
4. Appointment of licensing officers.
- The Central Government may, by notified order,-(a)appoint such persons, being gazetted officers of Government, as it thinks fit to be licensing officers for the purposes of this Act; and(b)define the limits within which a licensing officer shall exercise the powers conferred on licensing officers by or under this Act.
