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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3)(iv) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

(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.