Section 4 in Chhattisgarh Rice Custom Milling Order, 2016
4. Registration of rice mill and custom milling of paddy by miller.
(1)Every rice miller shall submit the application in the District Food Office for registration of mill in each Kharif Marketing Season. The Rice Mill shall be registered in the District Food Office after physical verification by an officer appointed by the Collector.(2)Every rice miller shall submit the application in District Food Office for custom milling. Collector may give permission to the mill for custom milling of paddy and thereafter an agreement shall be executed between the Chhattisgarh State Cooperative Marketing Federation Limited and miller.(3)The Miller shall undertake custom milling of paddy according to custom milling policy formulated by the State Government for Kharif Marketing Season.(4)The Rice Miller shall be paid the milling charges as fixed by the Government of India for the milled paddy alongwith the incentive, if any, fixed by the State Government for custom milling.(5)The Miller should maintain the mill in working condition, consistent with installed capacity, till completion of custom milling agreement and it shall be the responsibility of the miller to undertake maintenance of the mill to keep it in working condition.(6)The Miller can bring paddy from other State during Custom milling period only after getting permission from the Director Food.
