Section 17(3) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(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.]
