Section 7(2) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(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].
