Section 7 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
7. [ Restrictions on custom milling rice mills. [Substituted by SRO No. 803/83 - dated 16.11.1983 published in the Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.]
(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.(2)[ In every case, where any stock of paddy is received by a miller from cultivator or an agricultural labour as referred to in the proviso to Sub-clause (1), the Miller shall grant to the person delivering paddy, a receipt in Form "L" as set forth in Annexure-12 and for the purpose of this sub-clause:(i)the receipt shall be kept in bunch in the form of a book, each such book along with its counterfoil containing fifty such receipts, consecutively and mechanically numbered;(ii)as soon as a new Receipt Book is brought to use, the serial number of re-receipts already brought to use shall be reported to the Collector;(iii)not more than one Receipt Book shall be used to at any time;(iv)no new receipt Book shall be brought to use till the Receipt Book used if any has been fully exhausted; and(v)Counterfoils of receipts granted shall be kept by the miller and be so produced for inspection and verification when required by the competent authority].
