Section 2 in Chhattisgarh Rice Procurement (Levy) Order 2005
2. Definitions.
- In this order unless the context otherwise requires -(a)"State" means State of Chhattisgarh;(b)"State Government" means Government of Chhattisgarh;(c)"Director" means Director of Food, Civil Supplies and Consumer Protection, Chhattisgarh;(d)"Collector" means the Collector of the district and includes any other officer authorised by the State Government to perform all are any of the functions of the Collector under this order>y(e)"Miller" means the owner or other person in charge of a rice mill;(f)"Rice Mill" means the plant and machinery with which, and the premises including precincts thereof in which, or in any part of which rice milling operation is carried on;(g)"Rice" means any variety of rice produced or manufactured by dehusking paddy in a mill worked by power, and includes rice equivalent of paddy held in stock;(h)"Purchase Officer" means such authority or person as may be appointed by the Food Corporation of India;(i)"Enforcement Officer" means an officer of the State Government not below the rank of Food Inspector or a police officer not below the rank of the Sub Inspector;(j)"Custom Milling" means conversion of paddy procured under price support scheme by State Government into rice by millers as per norms fixed by Government of India for each Kharif Marketing Season.
