- In this Order unless the context otherwise require :-(a)"Collector" means in relation to a district, the District Magistrate and includes such other officers of the Government posted in the district as may be authorised by the State Government to perform all or any of the functions of the Collector under this order.(b)"Custom Mill" means such rice mill where paddy has been changed into rice on payment of milling of paddy charges in cash or in kinds.(c)"Enforcement Officer" means and includes the Deputy Director (Food), District Magistrate, Additional District Magistrate (Supply), Additional Collector, Special Officer In-charge Rationing, Deputy Rationing Officer, Assistant Rationing Officer. Sub-Divisional Magistrate, District Supply Officer, Assistant District Supply Officer, Block Supply Officer, Marketing Officer, Supply Inspector, Block Development Officer, Circle Officer, Food Commissioner/Secretary, Additional/Joint/Deputy/Under Secretary, Food and Consumer Protection Department, Secretary to Food Commissioner. Deputy Inspector General of Police (Food), Superintendent of Police (Food), Deputy Superintendent of Police (Food) and any Police Officer not below the rank of Inspector.(d)"Food Corporation" means Food Corporation of India established under Section 3 of the Food Corporation Act, 1964 (Act 37 of 1964).(e)"Government" means the State Government of Bihar.(f)"Miller" means the owner of rice mill engaged in milling of paddy and production of rice.(g)"Paddy" means paddy of the varieties described in Schedule-I.(h)"Rice" means rice of the the varieties described in Schedule-II.(i)"Procurement Price" means the minimum support price fixed by the Government of India for different varieties of paddy and commodity of rice as in Schedules-III & IV respectively.(j)"Rice Mill" means the plant machinery with which and the premises including the precincts thereof in which or any part of which where rice milling operation is carried on.(k)"Schedule" means a schedule appended to this Order.(l)"Uniform Specification" Means conformation to the specifications as per Schedules-I & II for paddy & rice respectively.(m)"State Agent" means Food Corporation of India.
