Section 10 in Rice-Milling Industry (Regulation) Act, 1958
10. Decision of Central Government final respecting certain matters.
- If, for the purposes of this Act, any question arises as to whether,-(a)there has been an expansion of a rice mill, or(b)the replacement of any parts of the machinery of a rice mill has resulted in an increase in the productive capacity of the rice mill, the Central Government may, after giving the owner of the rice mill an opportunity of being heard, decide the question and the decision of the Central Government thereon shall be final.
