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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

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

(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.