Section 6(1) in Rice-Milling Industry (Regulation) Act, 1958
(1)Any owner of an existing rice mill or of a rice mill in respect of which [a permit granted under section 5 is effective] [Substituted by section 5, Act 29 of 1968, for 'a permit has been granted under section 5' (w.e.f. 1-5-1970).] may make an application to the licensing officer for the grant of a licence for carrying on rice- milling operation in that rice mill.
