Section 18 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
18. Power to direct a rice mill to convert paddy into rice.
- The State Government may direct any licensed rice mill to convert any stocks of paddy into rice held by the State Government or its agencies on such terms and conditions as may be notified by the State Government from time to time:Provided that the quantity of paddy to be given to a rice mill by the State Government or its agencies during one kharif marketing season beginning from 1st October shall not exceed forty per cent the annual licensed capacity to be calculated on an average of 300 working days.Explanation. - For the purpose of this clause the licensed milling capacity of any licensed rice mill shall be the same as mentioned in the licence issued under the Rice Milling Industry (Regulation) Act, 1958 and the rules made thereunder.
