Section 17(2) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
(2)If rice or paddy offered for sale contains admixture of lower varieties exceeding rejection limit mentioned in the specifications for that particular variety or rice or paddy, the Controller or his nominee may direct the concerned licensed dealer/miller to bring such rice or paddy in conformity with the specifications by removing such admixtures;Provided that if rice or paddy offered for sale contains admixture of any variety of rice or paddy specified in Schedule V beyond rejection limit mentioned in the specifications for that particular variety of rice or paddy, the Controller or his nominee may for the purpose of this Order treat such rice/paddy belonging to that lower variety the admixture of which is highest and price for that lower variety shall be payable for such rice/paddy.
