Section 5(3) in Rice-Milling Industry (Regulation) Act, 1958
(3)If, on receipt of any such application for the grant of a permit, the Central Government is of opinion that it is necessary so to do for ensuring adequate supply of rice, it may, subject to the provisions of sub- section (4) and sub- section (5), grant the permit specifying therein the period within which the mill is to be established or, as the case may be, the mill is to re- commence is rice- milling operation and [such other 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 it may think fit] [Substituted by Act 29 of 1968, section 4, for 'such other conditions as it may think fit' (w.e.f. 1-5-1970).] to impose, in accordance with the rules, if any, made in this behalf.
