Section 22(2) in Rice-Milling Industry (Regulation) Act, 1958
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form of application for the grant of a permit under section 5 and the particulars it may contain;(b)the manner in which an investigation is to be made in respect of an application for a permit and the matters to be taken into account in granting or refusing a permit;(bb)[ the form of a permit under section 5 and the conditions (including conditions relating to improvements to existing machinery, replacement of existing machinery and use of improved methods of rice-milling) subject to which a permit may be granted and the time within which such conditions shall be complied with;] [Inserted by Act 29 of 1968, section 10 (w. e. f. 1- 5- 1970 ).](c)the form of application for the grant or renewal of a licence in respect of a rice mill and the particulars it may contain;(d)the form of a licence which may be granted or renewed under section 6 and the conditions subject to which the licence may be granted or renewed, [including conditions relating to improvements to existing machinery, replacement of existing machinery, use of improved methods of rice-milling and polishing of rice, the time within which such conditions shall be complied with] [Substituted by section 10, Act 29 of 1968, for certain words (w. e. f. 1- 5-1970 ).], the fees to be levied for the grant or renewal of a licence and the deposit of any sum as security for the performance of such conditions;(e)the circumstances under which licences may be varied or amended under sub- section (2) of section 7;(f)the submission of returns relating to a rice mill by the owner and the forms in which, and the authorities to which, such returns may be submitted; and the collection of any information or statistics in relation to rice mills;(g)the form and manner in which appeals may be filed under section 12 and the procedure to be followed by appellate officers in disposing of the appeals;(h)any other matter which has to be, or may be, prescribed under this Act.
