Section 5(5) in Rice-Milling Industry (Regulation) Act, 1958
(5)[ (a) In granting a permit under this section (whether for the establishment of a new rice mill or for re- commencing rice- milling operation in a defunct rice mill), the Central Government shall give preference-(i)to a Government company or a corporation owned or controlled by the Government over every other applicant;(ii)to a farmers' co- operative society over every other applicant not being a Government company or a corporation owned or controlled by the Government, notwithstanding that such other applicant has applied for the grant of a permit for re- commencing rice- milling operation in a defunct rice mill.(b)Subject to the provisions of clause (a), in granting a permit under this section, the Central Government shall give preference to a defunct rice mill over a new rice mill. Explanation. - In this sub- section,-(i)"Co- operative society" means a society registered or deemed to be registered under the Co- operative Societies Act, 1912 (2 of 1912 ) or any other law relating to co- operative societies for the time being in force in any State and" farmers" co- operative society" means a co- operative society the members whereof include farmers and the voting rights in which are, according to its rules and bye- laws, restricted to the following classes of its members, namely:-(a)farmers,(b)State Governments,(c)primary agricultural credit societies as defined in clause (cii) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934 );(ii)"Government company" has the same meaning as in the Companies Act, 1956 (1 of 1956 ).]
