Report No. 159

3.8. Ministry of Food Processing Industries.-

In their letters dated 6th August, 1997 and 16th October, 1997, they have stated that they are administering four Acts/Orders, namely, out of which Rice Milling Industry (Regulation) Act, 1958 and Rice Milling Industry (Regulation & Licensing) Rules, 1959 have already been repealed. The third Act MZI Act, 1981 is stated to have been transferred to Animal Husbandry Department and the fourth and namely Fruit Product Order (FPO) 1955 promulgated under the Essential Commodities Act has already been amended. Accordingly, it is stated that no proposals are called for from the said Department.