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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(3)(a) in Telangana Pulses, Edible Oil Edible Oil Seeds (Licensing, Storage and Regulation) Order, 2015

(a)Keeping in view the different stages in manufacturing of dalls, the dall millers (Producers) should be allowed a variation of 2% between the ground balance and book balance at the time of inspection by the enforcement officials. The wholesalers shall continue to have the existing variation limit of 10% or 5 quintals whichever is less between book balance and ground balance at the time of inspection. However, the marginal variation of 2% has to be reckoned between ground balance and book balance In respect of each variety of pulses/dais and not on all pulses/dais put together.