Section 3 in Chhattisgarh Rice Procurement (Levy) Order, 2007
3. Levy on millers.
(1)Every miller shall sell raw rice to the purchase officer at levy price at least 50 percent of the total quantity of raw rice prepared or produced by him except rice prepared or produced for custom milling according to the procedure given in the clause 6;(2)Every miller shall sell either raw or parboiled rice to the purchase officer at levy price at least 50 percent of the total quantity of parboiled rice prepared or produced by him except rice prepared or produced for custom milling according to the procedure given in the clause 6;(3)Quality of rice to be sold to purchase officer under sub-clause (1) and (2) shall be as per the specifications fixed by the Government of India for each Kharif marketing season.
