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State of Odisha - Section

Section 50 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

50. Kg capacity - 94 cm x 57 cm x 665 gms.

Government of OrissaFood, Supplies & Consumer Welfare DepartmentNO.PL-IC-58/99 (pt i) 4790 Bhubaneswar, dated the 4-2.2000OrderIn exercise of the powers conferred by the Second provision to Sub-clause (1) of Clause 11 of the Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982, the State Government do hereby determine that the capacity of gunnies, wherein the levy rice shall be delivered by the Millers to the Food Corporation of India, shall be 50 (Fifty) Kilograms.By order of the Governor Jogendra Patra Commissioner-cum-Secretary to Government.Government Of OrissaFood, Supplies and Consumer Welfare DepartmentOrderNO.PL.IC.62/99/6221 Bhubaneswar, dated the 25.2.2000In exercise of the powers conferred by Clause 13 of the Orissa Rice and Paddy Control Order, 1965, the State Government do hereby direct that the licensees who have been granted licence, at State level under Clause 4 of the said order to purchase paddy from different districts in the State shall,
(i)Purchase paddy from the market yards an sub-yards where such facilities are available and where no such facility is available, from other place(s) decided by the Collector(s) concerned; and
(ii)maintain a separate register of daily accounts of paddy so purchased from each district showing therein correctly the place of purchase, the name(s) and address of the person (s) from whom purchased, the quantity, the variety and the price of paddy purchased, total amount paid and the number and date of vendor receipt so granted, and shall furnish a copy of the said daily account on the date purchase to the Collector of the district with(n whose local jurisdiction the paddy is purchased, besides any other register/accounts as prescribed in the Orissa Rice and Paddy Control Order, 1965 and the Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982.
By Order of the GovernorJogendra Patra Commissioner-cum-Secretary to Government.