Section 5(2) in Chhattisgarh Rice Custom Milling Order, 2016
(2)If any dispute arises regarding the quality of custom milled rice being deposited or confirming specifications fixed by the Government of India then the Purchase Officer shall take three representative samples of rice and seal them as far as possible in the presence of miller or his representative. The Purchase Officer shall, give one sample to the miller or his representative and send two samples for analysis to the laboratory of the Food Corporation of India or the Chhattisgarh State Civil Supplies Corporation Limited and result of the analysis shall be binding on both the parties. If the sample is beyond the rejection limit (BRL) in laboratory then miller shall after changing the lot at his or her own expenses deposit with the Food Corporation of India or the Chhattisgarh State Civil Supplies Corporation Limited.
