Section 5 in Chhattisgarh Rice Procurement (Levy) Order, 2007
5. Quarterly return by miller and dealer.
(1)Every miller shall submit a quarterly return to the Collector in a format prescribed by the Director giving information of Paddy purchased or procured in any other manner, stocks of Paddy and rice available with the miller and Paddy milled by the miller;(2)Every dealer shall submit a quarterly return to the Collector in a format prescribed by the Director giving information of purchase, transport, sale, supply, storage, manufacture, import and export of the paddy and rice;(3)Every miller and dealer shall also submit the calculation of the quantity of levy payable by him under this order along with the return submitted under sub-clause (2) and (3).
