(b)Seizure of stock in case of non-delivery of rice/paddy under levy. - Where the Collector or an Officer authorised by the Collector or the State Government is satisfied that any miller has refused or is evading to deliver to the State Government or the State Agent at his business premises the quantity of rice/paddy due as levy under this Order it shall be lawful for him to order seizure of the entire quantity of stock found within his/her premises.
