Section 2(e) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(e)[ "Enforcement Officer" means an officer of the Government not below the rank of an Inspector of Supplies appointed as such for the purpose of this order;] [Substituted by S.R.O.No. 803/83 - dated 16 11.1983 published in the Orissa Gazette Extraordinary No 1512 dated 17.11.1983.]
