Section 17 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
17.
(1)The notified price referred to is for the fair average quality of rice or paddy of that variety conforming to the specifications notified under clause 16 and shall be subject, in relation to rice or paddy below that quality, to deductions specified in the specifications.(2)If rice or paddy offered for sale contains admixture of lower varieties exceeding rejection limit mentioned in the specifications for that particular variety or rice or paddy, the Controller or his nominee may direct the concerned licensed dealer/miller to bring such rice or paddy in conformity with the specifications by removing such admixtures;Provided that if rice or paddy offered for sale contains admixture of any variety of rice or paddy specified in Schedule V beyond rejection limit mentioned in the specifications for that particular variety of rice or paddy, the Controller or his nominee may for the purpose of this Order treat such rice/paddy belonging to that lower variety the admixture of which is highest and price for that lower variety shall be payable for such rice/paddy.(3)(i)Four samples of rice or paddy delivered in levy shall be drawn, sealed and signed by the licensed dealer/miller or his representative and the Controller or his representative. One sample shall be handed over to the licensed dealer/miller or his representative and two samples shall be forwarded to the Regional Check Laboratory. The Controller or his representative shall make analysis of the remaining sample in presence of the licensed dealer/rrtiller or his representative and make payment to the notified price accordingly.(ii)If the licensed dealer/miller is not satisfied with the result of analysis done he shall within three days file on objection in writing to the person who made the analysis for its re-analysis;Provided, however, that no objection shall lie in respect of moisture content.(iii)The objection referred to in sub-clause (ii) above shall be forwarded to the Incharge, Regional Check Laboratory within three days. The Incharge, Regional Check Laboratory shall fix a date for analysis not later than fifteen days of the receipt of such objection and intimate the concerned licensed dealer/miller to be present at the time of analysis.On the fixed date, analysis of the sample shall be done at the Regional Check Laboratory by the Regional Marketing Officer.(iv)If the licensed dealer/miller is not satisfied with the result of analysis done at the Regional Check Laboratory, he may within three days of such analysis, represent to the Regional Food Controller for analysis at the Central Check Laboratory. The Regional Food Controller shall forward such representation to the Chief Marketing Officer. The Chief Marketing Officer shall fix a date for analysis of the sample not later than fifteen days of receipt of representation from the Regional Food Controller and direct concerned licensed dealer/miller to be present at the time of analysis along with the sealed sample given to him. On the fixed date analysis of such sample in possession of licensed dealer/miller shall be done at the Central Check Laboratory by the Chief Marketing Officer whose findings shall be final.(v)Necessary adjustment in price shall be made according to the results of final analysis at the Regional/Central Check Laboratory as the case may be.
