Section 3(a) in Rice-Milling Industry (Regulation) Act, 1958
(a)["defunct rice mill" means- [Subsection by Act 29 of 1968, section 2, for clause (a) (w.e.f. 1-5-1970).](i)a rice mill in existence at the commencement of this Act but in which rice- milling operations have not been carried on for a continuous period of one year prior to such commencement; and(ii)a rice mill (whether established before or after such commencement) in which rice- milling operations are not carried on for a continuous period of one year at any time after the commencement of the Rice- Milling Industry (Regulation) Amendment Act, 1968 ;]
