Section 19 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
19. [ [Substituted by Notification No. 41303 dated 26.12.1988.]
(1)The Government, the Director or the Collector may, from time to time, give to the Enforcement Officer or to the Agent or Miller or Dealer any general or specific directions as may be necessary for the implementation of his Order, and any such directions shall not be departed from except with the previous permission of Government, Director, or the Collector, as the case may be.]
