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State of Odisha - Section

Section 22 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

22.

The provisions of this Order, in so far as they relate to the delivery of rice to the Agent or to his Purchase Officer on account of levy, shall not be applicable to a department of the State Government and the Orissa State Civil Supplies Corporation.Annexure-1Form-A[Clause-14(1)](Custom Milling Account of the Miller)
Date Opening stocks of paddy received for custommilling Total quantity of paddy received during the dayfor custom milling Full names and address of persons deliveringpaddy as shown under Col. (3) and the quantity of paddy tenderedby each Quantity of rice, broken rice and bran producedand available in stock at the beginning of the day
1 2 3 4 5
         
Quantity of rice, broken rice and bran producedduring the day Total quantity of rice, broken rice, branavailable for the day Total quantity of rice, broken rice, and bran issued to the customers during the day Full names and address of person receiving rice,broken rice and bran from the Miller Closing balance of the stock of paddy and stockof rice, broken rice and bran under the custom milling account atthe end of the day
6 7 8 9 10
         
Note - Quantities of paddy, rice, broken rice and bran should be shown separately.Annexure-2Form-B[Clause 14(1)](Miller's Account)
Date Opening stock of paddy purchased by the miller Quantity of paddy purchased by the miller duringthe day Quantity of paddy processed into rice and thequantity of rice, broken rice and bran obtained in the resultduring the day Quantity of rice to be delivered by the miller aslevy share
1 2 3 4 5
         
Quantity of rice delivered as levy during the day Balance Quantity of rice to be delivered by theMiller towards levy share Quantity of rice sold by the miller under treetrading Closing stock of paddy at the end of the day Closing stock of rice, broken rice and bran, atthe end of the day
6 7 8 9 10
         
Note - Quantities of rice, broken rice and bran to be shown separately.Annexure-3Form-C[Clause-14(2)](Dealer's Account of paddy purchased by the Dealer and miller into rice for sale)
Date Opening stock of paddy purchased by the Dealerfor conversion into rice for sale Opening stock of rice processed out of paddypurchased by the dealer Quantity of paddy purchased during the day forconversion into rice for sale Quantity of paddy milled into rice during the day
1 2 3 4 5
         
Quantity of rice obtained out of paddy milled asunder Col.(5) Quantity of rice payable as levy Quantity of rice delivered as levy Balance quantity of rice to be delivered by thedealer towards levy Closing stock of paddy at the end of the day Closing stock of rice at the end of the day
6 7 8 9 10 11
           
Annexure-4Form-D[Clause 14(2)](Dealer's Account of rice purchased by the dealer in shape of rice)
Date Opening stock of rice Quantity of rice acquired by purchase during theday Total stock of rice available for the day forsale Quantity of rice sold during the day Closing stock of rice at the end of the day
1 2 3 4 5 6
           
[Annexure-5] [Substituted by Notification No. 30221 dated 6.12.2003 (Orissa Gazette Extraordinary No. 1890 dated 11.12.2003).][Form - E (See Clause 15(1)]Enforcement Certificate(Enforcement Officer's Certificate of verification of Miller's account and order for delivery of levy rice to Purchase Officer)Order No.......................Dated...............It is certified that,-