Section 2(q) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
(q)[ "Exporter of cent per cent Basmati rice" means a person who produces Basmati rice and exports cent per cent production thereof and who is recognised as exporter by the Controller or his nominee and shall include a person who exports rice through such recognised exporter of cent per cent Basmati rice.] [Inserted by Notification No. 2308/XXIX-4-5 (8)-92, dated 21st April, 1993, published in U.P. Gazette (Extraordinary), Part 4, section (Kha), dated 21st April, 1993.]
