Section 11(4) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(4)The Purchase Officer shall, as far as possible, in the presence of the Miller or Dealer or his agent, cause to be taken three representative sealed samples of rice delivered under [Clauses 3 and 4, as the ease may be] [Substituted by SRO No. 803/83- dated 16.11.1983, vide Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.], handover one sample to the Miller or Dealer or his agent and send the other two samples to the Food Grains. Analytical Laboratory established by Food Corporation of India or by the State Government and one of the two samples shall be analysed in the Laboratory and the other retained therein.(ii)The price payable for the stock of rice shall be determined on the basis of the result of the analysis which shall be communicated to the miller or the dealer, as the case may be.(iii)If within a week of the receipt by him of the result of the analysis, the miller or the dealer dispute the correctness of the result, the Purchase Officer shall arrange to get other sample retained in the Laboratory re-analysed after previous intimation to the miller or dealer about the date and time fixed for such analysis. The miller or the dealer, if he so desires, may either be himself present or depute his representative to be present at such re-analysis.(iv)The result of the re-analysis referred to in Sub-clause (iii) shall be binding on both the parties and the price payable for the stock of rice shall finally be determined on the basis of that result
