Section 6(c) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
(c)The Controller or his nominee shall, subject to such general or special instructions as may be issued from time to time by the State Government for taking delivery of the quantity of rice sold under clause 3 on behalf of the licensed miller or the licensed dealer shall give a receipt to him specifying the quantity and variety of rice delivered by him and the date of taking delivery thereof.
