Section 18 in Rice-Milling Industry (Regulation) Act, 1958
18. Power to exempt in special cases.
(1)If the Central Government is of opinion, having regard to the necessity for ensuring an adequate supply of rice in any area or to the conditions prevailing therein, that it would not be in the public interest to apply all or any of the provisions of this Act to the rice mills or to any class of rice mills in that area, it may, by notified order, exempt for such period and subject to such conditions as it may think fit to impose, all the rice mills or such class of rice mills in that area as it may specify in the order from the operation of all or any of the provisions of this Act or of any rule or order made thereunder.(2)Where any notified order under sub- section (1) granting an exemption is cancelled, no owner of a rice mill shall carry on rice- milling operation in that rice mill, after the expiry of such period as may be specified in the order cancelling the exemption, except under and in accordance with a licence granted to him under section 6.
