Section 3 in Chhattisgarh Rice Procurement (Levy) Order 2005
3. Levy on Rice.
- (i) Millers, who will conduct the custom milling of the paddy purchased under price support scheme, will only be entitled to sell the quantity of levy rice to purchase officer of his own account, as may be notified in the Official Gazette by the State Government from time to time.(ii)Every miller shall sell rice to the purchase officer as defined in clause 4 only after completion the custom milling of the paddy in accordance with an agreement.(iii)Millers shall sell only specified quality or rice to the purchase officer as per the norms fixed by the Government of India for each Kharif Marketing Season.
