Section 3 in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
3. [ Levy on Millers. [Substituted by S.R.O.No. 803/83 - dated 16 11.1983 published in the Orissa Gazette Extraordinary No 1512 dated 17.11.1983.]
(1)Every Miller Shall sell to the Purchase Officer at the procurement price [seventy-five per cent] of the total quantity of-(a)each variety of rice conforming to specifications milled by him everyday out of stocks of paddy owned by him, and(b)each variety of rice conforming to specifications purchased or otherwise acquired by him for purpose of sale from persons other than a miller or dealer.(2)For the purpose of calculating the quantity of rice saleable under Sub-clause (1), a quantity of paddy shall be deemed to yield rice at the extraction rate of [sixty-seven percent in case of raw rice and sixty-eight percent in case of parboiled rice] [Substituted by Notification No. 22478 dated 25.7.1996 (Orissa Gazette Extraordinary No. 809 dated 7.8.1996)].Provided that the Government may, by notification in the Orissa Gazette vary or amend the above rate of extraction in respect of any area or for any type, variety or grade of paddy.]
