Section 2 in Chhattisgarh Rice Procurement (Levy) Order, 2007
2. Definitions.
- In this Order unless the context otherwise requires -(a)"Act" means Essential Commodities Act, 1955 (10 of 1955);(b)"Collector" means the Collector of the district and includes any other officer authorised by the State Government to perform all or any of the functions of the Collector under this Order;(c)"Custom Milling" means conversion of paddy procured under price support scheme by State Government, Government of India or any agency of the State Government or Government of India into rice by millers as per norms fixed by Government of India for each Kharif Marketing Season;(d)"Dealer" means any person, partnership firm, association or registered body, engaged in the business of purchase, movement, sale, supply, distribution or storage for sale of paddy or rice, whether as a wholesaler or retailer having transaction of more than 500 quintal in a month or producer or manufacturer or exporter or importer, whether or not in conjunction with any other business and includes his representatives or agents;(e)"Director" means Director of Food, Civil Supplies and Consumer Protection, Chhattisgarh;(f)"Enforcement Officer" means an officer of the Food, Civil Supplies and Consumer Protection Department of the State Government not below the rank of Food Inspector or a police officer not below the rank of the Sub-Inspector;(g)"Levy" means compulsory sale of rice by millers and dealers under clause 3 or clause 4 of this order;(h)"Levy Price" means price of rice for levy fixed by Government of India for each Kharif Marketing Season;(i)"Miller" means the owner or any person in charge of a rice mill;(j)"Purchase Officer" means any authority or person appointed by the Food Corporation of India, or any authority or person appointed by the State Government as notified in the official gazette from time to time by the State Government;(k)"Rice" means any variety of rice produced or manufactured by dehusking paddy in a mill worked by power, and includes rice equivalent of paddy held in stock;(l)"Rice Mill" means the plant and machinery with which, and the premises including precincts thereof in which, or in any part of which rice milling operation is carried on;(m)"State" means State of Chhattisgarh;(n)"State Government" means Government of Chhattisgarh.
