Section 7(2) in Chhattisgarh Rice Procurement (Levy) Order, 2007
(2)Collector may at any time on such terms and conditions as may be notified by the State Government from time to time direct any miller to custom mill paddy procured and held in stock under price support scheme by the State Government or any of its agencies or Government of India or any of its agencies :Provided that the Collector shall not direct any miller to custom mill more one third of his annual milling capacity under this sub-clause.
