Section 3(2) in Chhattisgarh Rice Custom Milling Order, 2016
(2)The Director, the Collector, or both, may, at any time, on such terms and conditions, as may be fixed by the State Government by issuing; an order from time to time in this regard, direct any miller for custom milling of stock held by the State Government or any of its agencies or Government of India or an y of its agencies under Price Support Scheme:Provided that the Director, the Collector or both shall not direct any miller to use more than half of his annual milling capacity for the purpose of custom milling.
