Section 11(2) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(2)The Purchase Officer shall, subject to such general or special instruction as may be issued from time to time by the Government or the Director or the Collector [or the Food Corporation] [Substituted by SRO No. 803/83- dated 16.11.1983, vide Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.] for delivery of the quantity of rice sold [under Clause 3 or 4, as the case may be] [Substituted by SRO No. 803/83- dated 16.11.1983, vide Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.] by or on behalf of the miller or dealer give a receipt to him specifying the quantity and variety of rice delivered by him or on his behalf and the date of taking delivery thereof.
