Section 2(g) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
(g)"Licensed miller" means the owner or other person incharge of rice mill, holding a valid licence under the Rice Milling Industry (Regulation) Act, 1958 (Act No. 21 of 1958) and includes a person or authority which has the ultimate control over the affairs of such mill and when the said affairs are entrusted to a Managing Director or Managing Agent, such Manager, Managing Director or Managing Agent;
