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State of Uttar Pradesh - Section

Section 9 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

9. Recovery of rice from paddy.

- The percentage of rice recovered from corresponding variety of paddy shall be deemed to be as follows, unless proved to the contrary and the levy due under clause 3 shall be calculated accordingly:
Common variety .... .... 68
Fine and super fine variety .... .... 66.5
Scented variety .... .... 66
Provided that the State Government may, in public interest, reduce the percentage of recovery in respect of any area or in relation to any variety or grade of paddy:Provided further that if the actual recovery in a mill is higher than the deemed recovery percentage levy shall be taken on the basis of deemed recovery percentage and not on the actual recovery:Provide.d also that the Controller on being satisfied that the percentage of recovery in any case is less than that specified in this clause may accept such reduced percentage of levy as he, for reasons to be recorded in writing, thinks fit.