Section 8(2) in Rice-Milling Industry (Regulation) Act, 1958
(2)No owner of a rice mill shall, after the commencement of this Act, carry on rice- milling operation except under and in accordance with a licence granted under section 6: Provided that nothing in this sub- section shall apply to an existing rice mill for such period as may be specified in this behalf by the Central Government by notified order.
