Section 3(2) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(2)For the purpose of calculating the quantity of rice saleable under Sub-clause (1), a quantity of paddy shall be deemed to yield rice at the extraction rate of [sixty-seven percent in case of raw rice and sixty-eight percent in case of parboiled rice] [Substituted by Notification No. 22478 dated 25.7.1996 (Orissa Gazette Extraordinary No. 809 dated 7.8.1996)].Provided that the Government may, by notification in the Orissa Gazette vary or amend the above rate of extraction in respect of any area or for any type, variety or grade of paddy.]
