Section 3(g) in Rice-Milling Industry (Regulation) Act, 1958
(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).]
