Section 3(5) in The Rice-Milling Industry (Regulation) (West Bengal Second Amendment) Act, 1974
(5)A licence granted to an owner of a husking mill before the coming into force of the Rice-Milling Industry (Regulation) (West Bengal Second Amendment) Ordinance, 1974, shall lapse -(i)if the owner does not apply for a fresh licence within the time specified under sub-section (1),(ii)on the issue of a fresh licence by the licensing officer under sub-section (3), or(iii)if a fresh licence under the provisions of this section is not granted.
