Section 18(2) in Rice-Milling Industry (Regulation) Act, 1958
(2)Where any notified order under sub- section (1) granting an exemption is cancelled, no owner of a rice mill shall carry on rice- milling operation in that rice mill, after the expiry of such period as may be specified in the order cancelling the exemption, except under and in accordance with a licence granted to him under section 6.
