Section 7(1) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(1)No miller shall undertake custom milling of paddy except under and in accordance with a permit in the relevant form issued by the Collector or an Officer authorised by him in this behalf :Provided that no permit shall be required for undertaking custom milling of paddy brought by a cultivator from the stocks of paddy grown by him or an agricultural labourer out of stocks of paddy earned by him as wages or the paddy held in stock by the Food Corporation, the Government or its agencies.
