Section 9(1) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(1)No Miller [* * *] [Deleted by Notification No. 37243 dated 5.12.1988, published in Orissa Gazette Extraordinary No. 1788 dated 24.12.1988.] shall sell or agree to sell or otherwise dispose of the rice recovered by milling other than the quantity specified in Clause 3 [* * *] [Deleted by Notification No. 37243 dated 5.12.1988, published in Orissa Gazette Extraordinary No. 1788 dated 24.12.1988.] except in accordance with the [permit in the relevant Form] [Substituted by SRO No. 803/83 - dated 16.11.1983 published in the Orissa Gazette Extraordinary No. 1512 - dated 17.11.1983.] issued by the Collector or any Officer authorised by the Collector or the Director in this behalf.[Provided that no such permit shall be required for the miller intending to dispose of levy free rice within the State, but the miller shall intimate the Collector concerned every fortnight regarding the quantity of levy free rice disposed without such permit.] [Added by Notification No. 20234 dated 29.7.2000 (Orissa Gazette Extraordinary No. 1571 dated 10.11.2000).]
