Section 5(4) in Rice-Milling Industry (Regulation) Act, 1958
(4)Before granting any permit under sub- section (3), the Central Government shall cause a full and complete investigation to be made in the prescribed manner in respect of the application and shall have due regard to-(a)the number of rice mills operating in the locality;(b)the availability of paddy in the locality;(c)the availability of power and water supply for the rice mill in respect of which a permit is applied for;(d)whether the rice mill in respect of which a permit is applied for will be of the huller type, sheller type or combined sheller- huller type;(e)whether the functioning of the rice mill in respect of which a permit is applied for would cause substantial unemployment in the locality;(f)such other particulars as may be prescribed.
