Section 3 in Rice-Milling Industry (Regulation) Act, 1958
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)["defunct rice mill" means- [Subsection by Act 29 of 1968, section 2, for clause (a) (w.e.f. 1-5-1970).](i)a rice mill in existence at the commencement of this Act but in which rice- milling operations have not been carried on for a continuous period of one year prior to such commencement; and(ii)a rice mill (whether established before or after such commencement) in which rice- milling operations are not carried on for a continuous period of one year at any time after the commencement of the Rice- Milling Industry (Regulation) Amendment Act, 1968 ;](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:[Provided that if in any such rice mill rice- milling operations are not carried on for a continuous period of one year at any time after the commencement of the Rice- Milling Industry (Regulation) Amendment Act, 1968 , then, such mill shall, on the expiry of the said period of one year, cease to be an existing rice mill and be deemed to be a defunct rice mill;] [Added by Act 29 of 1968, section 2 (w.e.f. 1-5-1970).](c)"licensing officer" means an officer appointed as such under section 4;(d)[ "milling- rice" , with its grammatical variations, means- [Substituted by Act 29 of 1968, section 2 for clause (d) (w.e.f. 1-5-1970).](i)recovering rice or any product thereof from paddy;(ii)polishing rice, with the aid of power;](e)"new rice- mill" means a rice mill other than an existing rice mill or a defunct rice mill;(f)"notified order" means an order notified in the Official Gazette;(g)"owner", in relation to a rice mill, means the person who, or the authority which, has the ultimate control over the affairs of the rice mill, and where the said affairs are entrusted to a manager, managing director or managing agent, such manager, managing director or managing agent shall be deemed to be the owner of the rice mill;(gg)[ "polishing" in relation to rice means the removal of bran from the kernel of rice;] [Inserted by Act 29 of 1968, section 2 (w.e.f. 1-5-1970).](h)" prescribed" means prescribed by rules made under this Act;(i)" rice mill" means the plant and machinery with which, and the premises, including the precincts thereof, in which or in any part of which, rice- milling operation is carried on.
