Section 10 in Chhattisgarh Rice Procurement (Levy) Order 2005
10. Penalty.
- (i) If any miller or person contravenes any provision of this Order, he shall be liable to punishment under section 7 of Essential Commodities Act, 1955.(ii)If any miller contravenes any of the provisions of this Order, then whole or any part of any stock of rice, together with the packages and covering thereof shall be forfeited to the State Government.
