Section 6(3) in Rice-Milling Industry (Regulation) Act, 1958
(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.
