Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 22] [Entire Act]

Union of India - Section

Section 8 in Rice-Milling Industry (Regulation) Act, 1958

8. Certain restrictions on rice mills.

(1)No person or authority shall, after the commencement of this Act, establish any new rice mill except under and in accordance with a permit granted under section 5.
(2)No owner of a rice mill shall, after the commencement of this Act, carry on rice- milling operation except under and in accordance with a licence granted under section 6: Provided that nothing in this sub- section shall apply to an existing rice mill for such period as may be specified in this behalf by the Central Government by notified order.
(3)No owner of a rice mill,-
(a)in respect of which a licence has been granted under section 6, shall carry on rice- milling operation in that mill [after the licence has ceased to be valid.] [Substituted by Act 29 of 1968, section 6 for certain words (w.e.f. 1-5-1970).]
(b)in respect of which the licence has been revoked or suspended under section 7, shall carry on rice- milling operation in that mill after the revocation or, as the case may be, during the period for which the licence has been suspended;
(c)shall, without the previous permission of the Central Government, change the location of the whole or any part of the rice mill in respect of which a licence has been granted under section 6;
(d)shall, after the commencement of this Act, effect any expansion of the rice mill except with the previous permission of the Central Government:
[Provided that no such permission shall be necessary,-
(i)where such expansion is in accordance with the terms and conditions of the permit or licence granted under this Act in respect of the rice mill; or
(ii)for the replacement merely of any parts of the machinery of the rice mill if such replacement does not result in an increase in the productive capacity of the rice mill.]
Explanation. - For the purposes of clause (a) of this sub- section, the period of the validity of a licence shall not be deemed to have expired, if an application for its renewal is pending before the licensing officer.