Section 2 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
2. Definitions.
- In this order unless the context otherwise requires-(a)"Agent" means the Food Corporation of India established under the Food Corporation Act, 1964, or another Corporation, Company, Co-operative Society appointed by the Government to purchase stocks of rice or paddy from a miller or a dealer or a producer directly or otherwise for cash and includes its officers and subagents appointed by such agents;(b)"Director" means the Director of Food Supplies, Orissa and includes any officer authorised by the Director to exercise the powers of the Director under this order;(c)"Collector" means the Collector of District and includes any officer not below the rank of Sub-divisional Officer duly authorised by the Government or the District Collector to exercise the powers of the Collector under this order, as may be specified in the said authorisation;(d)"Purchase Officer" means an officer appointed by Agent to purchase paddy/rice from the Millers/Dealers/Producers on behalf of the Agent;(e)[ "Enforcement Officer" means an officer of the Government not below the rank of an Inspector of Supplies appointed as such for the purpose of this order;] [Substituted by S.R.O.No. 803/83 - dated 16 11.1983 published in the Orissa Gazette Extraordinary No 1512 dated 17.11.1983.](f)"Government" means the Government of Orissa;(g)[ "Miller" means the owner or other person in charge of a rice mill [* * *] [Substituted by S.R.O.No. 803/83 - dated 16 11.1983 published in the Orissa Gazette Extraordinary No 1512 dated 17.11.1983.] and includes a person or authority which has the ultimates control over the affairs of such mill and when the said affairs are entrusted to a Manager, Managing Director, Managing Agent, such Manager, Managing Director or Managing Agent, as the case may be;](h)[ * * *] [Deleted by Notification No. 37243 - dated 5.12.1988 published in the Orissa Gazette Extraordinary No. 1788 dated 24.12.1988.](i)"Support Price" means the minimum price payable to the producer by the Purchase Officer or by the Miller directly purchasing paddy from the producers, as may be notified by the Government for different varieties of paddy for any particular Khariff season;(j)[ "Procurement Price" in relation to any variety of rice means the price fixed by the State Government with the prior concurrence of the Central Government, from time to time as payable to the Miller/Dealer by the Purchase Officer;] [Substituted by S.R.O.No. 803/83 - dated 16 11.1983 published in the Orissa Gazette Extraordinary No 1512 dated 17.11.1983.](k)"Rice" means any variety of dehusked polished, raw or parboiled rice and includes rice equivalent to paddy held in stock.Explanation - For the purpose of this Sub-clause [sixty-seven kilograms of raw rice and sixty-eight kilograms of parboiled rice] [Substituted by Notification No. 22478 dated 25.7.1996 (Orissa Gazette Extraordinary No. 809 dated 7.8.1996)] shall be considered equivalent to one quintal of paddy;(l)"Rice Mill" means the plant, and machinery with which and the premises including the precincts thereof in which or, in any part of which, rice milling operation is carried on;(m)"Custom Milling" means milling of paddy, not belonging to the Miller into rice in his rice mill on payment of milling charges in cash or kind;(n)"Schedule" means a schedule appended to this order;(o)"Form" means a form prescribed by the Director and notified in the Official Gazette.
