Section 11(3) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(3)The Purchase Officer, shall, on taking delivery of the rice immediately pay ninety-five per cent of the price for the quantity and the variety of rice so delivered calculated on the basis of the [Procurement Price] [Substituted by SRO No. 803/83- dated 16.11.1983, vide Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.] and obtain a receipt from the seller therefore. The payment of the balance five per cent of the price shall be made after making such deductions in the total price as are allowed in Schedule-I assessed on analysis as provided in Sub-clause (4), notwithstanding anything provided in [Clause 3 or Clause-4.] [Substituted by SRO No. 803/83- dated 16.11.1983, vide Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.]
