Section 6 in Rice-Milling Industry (Regulation) Act, 1958
6. Grant of licences.
(1)Any owner of an existing rice mill or of a rice mill in respect of which [a permit granted under section 5 is effective] [Substituted by section 5, Act 29 of 1968, for 'a permit has been granted under section 5' (w.e.f. 1-5-1970).] may make an application to the licensing officer for the grant of a licence for carrying on rice- milling operation in that rice mill.(2)Every application under sub- section (1) shall be made in the prescribed form and shall contain the particulars regarding the location of the rice mill, the size and type thereof and such other particulars as may be prescribed.(3)On receipt of any such application for the grant of a licence, the licensing officer shall grant the licence on such conditions [including such conditions as to improvements to existing machinery, replacement of existing machinery and use of improved methods of rice- milling, as may be necessary to eliminate waste, obtain maximum production and improve quality and conditions relating to the polishing of rice] [Substituted by section 5, Act 29 of 1968, for certain words (w.e.f. 1-5-1970).] on payment of such fees and on the deposit of such sum, if any, as security for the due performance of the conditions as may be prescribed.(4)[ A licence granted under this section shall be valid for the period specified therein and may be renewed from time to time for such period and on payment of such fees and on such conditions (including such conditions as to improvements to existing machinery, replacement of existing machinery and use of improved methods of rice- milling, as may be necessary to eliminate waste, obtain maximum production and improve quality) as may be prescribed:Provided that if in a mill in respect of which a licence has been granted under sub- section (3) 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 licence shall cease to be valid upon the expiry of the said period of one year and a fresh licence shall be necessary for carrying on rice- milling operations in that mill.] [Substituted by section 5, Act 29 of 1968, for sub-section (4) (w.e.f. 1-5-1970 ).]
