Section 3(b) in Rice-Milling Industry (Regulation) Act, 1958
(b)"existing rice mill" means a rice mill carrying on rice- milling operations at the commencement of this Act, and includes a rice mill in existence at such commencement which is not carrying on rice- milling operations but in which rice- milling operations have been carried on at any time within a period of one year prior to such commencement:
