Section 5 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
5. [ Direction for milling of paddy into rice. [Substituted by Notification 7243 - dated 5.12.1988 published in the Orissa Gazette Extraordinary No. 1788 dated 24.12.1988.]
- The Director or the Collector may, with a view to regulating the production of rice of fair average quality of expeditious milling of paddy direct a miller to convert any stock of paddy held by him or Food Corporation of India or Government or its agencies within such period and under such terms and conditions as may be specified by the Director or Collector.Provided that the quantity of paddy to be given to a miller for milling under this clause during one khariff season beginning from first October shall not exceed forty per cent of the annual [* * *] milling capacity of his mill to be calculated on average of three hundred working days.Explanation - For the purpose of this proviso, the [* * *] [The word 'licence' deleted by Notification No. 31435 dated 6.11.1997 (O.G. Part IIIA No. 48 dated 28.11.1997)] milling capacity of any rice mill shall be the same as mentioned in the licence issued under the Rice Milling Industry (Regulation) Act, 1958, and the rules made thereunder.]
