Section 17 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
17. Disposal or levy free rice.
(1)A miller shall be entitled to sell the stock of rice after having paid the required levy thereon, both inside and outside the State.(2)A dealer shall be entitled to sell the rice milled by him out of paddy acquired by him, after having paid the required levy there on, both inside and out side the State.(3)In respect of rice acquired by a dealer in the shape of rice on which this order does not impose any levy liability, he shall be entitled to sell the rice inside the State only:Provided that the dealer shall be entitled to sell such rice out side the State after payment of levy there on, [* * *] [Deleted by Notification No. 41303 - dated 26.12.1988.](4)For transporting any stock of rice for sale as provided under Subclauses (1), (2) and (3), the miller or dealer as the case may be, shall obtain a transit permit in the relevant Form, the Collector or any officer authorised by the Collector or the Director, such transit permits shall be valid for a period of [four days from the date of issued of the permits.] [Substituted by Notification No. 41303 dated 26.12.1988.][Provided that no such permit shall be required for the miller for transporting any such stock of levy free rice for a sale within the State.] [Added by Notification No. 20234 dated 29.7.2000 (Orissa Gazette Extraordinary No. 1571 dated 10.11.2000).]
