Section 7 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
7. Any person not to recover excess price for rice sold in levy.
- Any person on whose behalf the licensed dealer holds any stock of rice/paddy the whole or part of which such dealer is required to sell to the State Government shall, notwithstanding any contract or instrument of the contrary, not be entitled to recover from the dealer on account of the value of the stock as sold, anything more than the price received by the licensed dealer under the said sub-clause.
