Section 2(g) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(g)[ "Miller" means the owner or other person in charge of a rice mill [* * *] [Substituted by S.R.O.No. 803/83 - dated 16 11.1983 published in the Orissa Gazette Extraordinary No 1512 dated 17.11.1983.] and includes a person or authority which has the ultimates control over the affairs of such mill and when the said affairs are entrusted to a Manager, Managing Director, Managing Agent, such Manager, Managing Director or Managing Agent, as the case may be;]
