Section 10 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
10. Restriction on sale and movement of paddy.
(1)No Miller shall sell or agree to sell or otherwise dispose of paddy, in the shape of paddy, except in accordance with the [permit in relevant Form] [Substituted by SRO No. 803/83 - dated 16.11.1983 published in the Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.] issued by the Collector or an officer authorised by the Collector or the Director in this behalf.(2)Save as otherwise provided in Sub-clause (1) above, no Miller, [* * *] [Deleted by Notification No. 37243 dated 5.12.1988 published in Orissa Gazette Extraordinary No.1788 dated 24.12.1988.] shall transport paddy for sale from his premises except in accordance with the [permit in relevant Form] [Substituted by SRO No. 803/83 - dated 16.11.1983 published in the Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.] issued by the Collector or any officer authorised in this behalf by the Collector or the Director.(3)[ Producers shall be allowed to move stocks of paddy/out side the State.] [Substituted by No. 37243 dated 5.12.1988 published in Orissa Gazette Extraordinary No.1788 dated 24.12.1988.]
