Section 7 in Chhattisgarh Rice Procurement (Levy) Order, 2007
7. Restrictions on milling.
(1)State Government and any of its agencies and Government of India and any of its agencies may enter into an agreement with any miller for custom milling.(2)Collector may at any time on such terms and conditions as may be notified by the State Government from time to time direct any miller to custom mill paddy procured and held in stock under price support scheme by the State Government or any of its agencies or Government of India or any of its agencies :Provided that the Collector shall not direct any miller to custom mill more one third of his annual milling capacity under this sub-clause.(3)On being directed by the Collector under sub-clause (2) it shall be binding on the miller to complete the custom milling directed by the Collector before milling any other paddy.
