Section 5A in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
5A. [ Milling the paddy within the marketing season. [Inserted by 3.10 803/83 - dated 16.11.1983, published in the Orissa Gazette Extraordinary No. 1512 dated 17.11.1983.]
- No paddy shall remain unmilled with the millers at the end of the marketing season in which the paddy has been purchased.,[Provided that the Government may, after informing the Central Government of the quantity of and the reasons for the paddy remaining unmilled at the end of the seasons, exempt in public interest any area from operation of Clause 5-A by issuing notification in the Gazette subject to such conditions as may be imposed.]
