Report No. 159

4.9. Ministry of Food Processing Industries.-

Rice Milling Industry (Regulation) Act, 1958 and Rice Milling Industry (Regulation & Licensing) Rules, 1959: these have already been repealed. The third Act MZI Act, 1981 stated to have been transferred to Animal Husbandry Department and the fourth one, 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.

[Para. 3.8, supra]