(a)The levy rice required to be sold to the State Agent (FCI) by millers as levy will deliver in 50 kgs. bags.(b)Miller not to remove or sell stock of rice/paddy without delivering or setting apart levy. - Miller shall not remove or sell or transport rice/paddy from one place to another unless he/she has delivered or set apart the quantity of rice/paddy demanded or payable on the basis of his stock.(c)Orders/directions issued by State Government, from time to time in the interest of farmers shall be applicable to levy rice procurement.
