Section 2 in Chhattisgarh Rice Custom Milling Order, 2016
2. Definitions.
- In this order, unless the context otherwise requires,-(a)"Act" means the Essential Commodities Act, 1955 (No. 10 of 1955);(b)"Collector" means the Collector of the district and includes any other officer authorized by the State Government to perform all or any of the functions of the Collector under this Order;(c)"Custom Milling" means conversion of paddy procured under Price Support Scheme of the Central or State Government or any of its agency into rice by millers as per norms fixed by the Government of India for each kharif Marketing Season;(d)"Custom Milling Charges" means the charges specified by the Government of India, from time to time, for milling of Paddy procured under Price Support Scheme;(e)"Director" means Director of Food, Civil supplies and Consumer Protection, Chhattisgarh;(f)"Economic Cost of Rice" means the price of rice fixed by the Government of India for the rice delivered to the agencies after custom milling of paddy;(g)"Enforcement Officer" means an officer of the Food, Civil Supplies and Consumer Protection Department of the State Government not below the rank of the Food Inspector or a Police Officer not below the rank of the Sub-Inspector or an officer from Department of Revenue not below the rank of Naib Tehsildar;(h)"Food Corporation" means the Food Corporation of India established under Section 3 of the Food Corporations Act, 1964 (No. 37 of 1964);(i)"MSP for paddy" means the Minimum Support Price fixed by the Government of India for any Kharif Marketing Season;(j)"Miller" means the owner or any person in charge of a rice mill;(k)"Procurement" means rice deposition by procurement agency after custom milling of procured paddy on Minimum Support Price;(l)"Purchase Officer" means any authority or person appointed by the Food Corporation of India or the State Government for procuring paddy from farmers and rice from millers;(m)"Rice" means any variety of rice produced or manufactured by de-husking paddy in a mill worked by power and includes rice equivalent of paddy held in stock;(n)"Rice Mill" means the plant and machineries; with which, and the premises including precincts or in any part of its thereof, rice milling operation is carried on;(o)"Schedule" means the Schedule appended to this Order;(p)"Specifications" means the specifications prescribed for paddy under Price Support Scheme and resultant rice from custom milling of paddy so procured by the Government of India in a Kharif Marketing Season;(q)"State Agency" means the Chhattisgarh State Cooperative Marketing Federation Limited for paddy procurement and the Chhattisgarh State Civil Supplies Corporation for rice procurement;(r)"State Government" means the Government of Chhattisgarh;(s)"State" means the State of Chhattisgarh.
