Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 6 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

6. [ Levy Rice-To conform to specifications. [Substituted by SRO No. 803/83 - dated 16.11.1983 published in the Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.]

- The rice required to be sold by the Miller or Dealer under Clause 3 or Clause 4 as the case may be, shall conform to the specification of rice for fair average quality prescribed in Schedule-I applicable to the respective variety of rice and shall not contain refractions beyond the rejection limit shown therein, and in case, any stock of rice offered for sale does not conform to such specifications, it shall be reconditioned or rectified by the Miller or the Dealer, as the case may be before being so offered so as to bring it in conformity with such conditions.]