Section 4 in Chhattisgarh Rice Procurement (Levy) Order, 2007
4. Levy on dealers.
(1)Every dealer shall sell to the purchase officer at levy price at least 50 percent of the total quantity of rice purchased or imported by him for sale, supply or export, or rice produced for sale, supply or export from paddy purchased or imported by him according to the procedure given in the clause 6;(2)Quality of rice to be sold to purchase officer under sub-clause (1) and (2) shall be as per the specifications fixed by the Government of India for each Kharif marketing season.
