Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 4 in Chhattisgarh Rice Procurement (Levy) Order 2005

4. Process of Levy Procurement.

- (i) Before the sale of levy rice to the purchase office, millers engaged in custom milling will have to furnish a declaration in a format prescribed by the Director and submit it before the purchase officer and Collector or any officer authorised by the Collector.
(ii)On receipt of declaration from the millers, the purchase officer shall purchase the declared quantity of mentioned rice in prescribed format by millers. It shall be the duty of the miller to calculate and give the information of correct quantity of levy rice for sale in prescribed format according to the custom milled rice deposited by him to Food Corporation of India or Chhattisgarh State Civil Supplies Corporation Limited.
(iii)Enforcement officer and Purchase officer shall ensure that sale of only appropriate quantity of levy rice by miller takes place according to the custom milled rice deposited by miller to Food Corporation of India or Chhattisgarh State Civil Supplies Corporation Limited.