Section 9(3) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(3)[ Miller agents and the producers shall export rice out of the State. Miller agents will be allowed to export rice including carry over rice beyond the State border after delivery of [seventy-five per cent] [Substituted by No. 37243 dated 5.12.1988 published in Orissa Gazette Extraordinary No.1788 dated 24.12.1988.] levy. There will also be no restriction on movement of rice from one district to another or within the State by miller, producer, or any other person. A producer may export rice produce in his land not exceeding two quintals during a calendar month to another State for consumption of his family residing in that State on the strength of a permit issued by the Collector of the district in which the rice is produced or by any other officer not below the rank of Sub-divisional Officer, as may be authorised by the said Collector in this behalf.]
