Section 5(6) in Rice-Milling Industry (Regulation) Act, 1958
(6)A permit granted under this section [shall be valid] [Substituted by Act 29 of 1968, for 'shall be effective' (w.e.f. 1-5-1970).] for the period specified therein or for such extended period as the Central Government may think fit to allow in any case:[Provided that if in a mill in respect of which a permit has been granted under sub- section (3) rice- milling operation is 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 , then, such permit shall cease to be valid upon the expiry of the said period of one year and a fresh permit shall be necessary for re- commencing rice- milling operation in that mill.] [Added by section 4, Act 29 of 1968 (w.e.f. 1-5-1970).]
