Section 17(4) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(4)For transporting any stock of rice for sale as provided under Subclauses (1), (2) and (3), the miller or dealer as the case may be, shall obtain a transit permit in the relevant Form, the Collector or any officer authorised by the Collector or the Director, such transit permits shall be valid for a period of [four days from the date of issued of the permits.] [Substituted by Notification No. 41303 dated 26.12.1988.][Provided that no such permit shall be required for the miller for transporting any such stock of levy free rice for a sale within the State.] [Added by Notification No. 20234 dated 29.7.2000 (Orissa Gazette Extraordinary No. 1571 dated 10.11.2000).]
