Section 2 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
2. Definitions.
- In this order unless the context otherwise requires:(a)[ "Basmati rice" means the scented variety of rice as classified in Schedule V.] [Inserted by Notification No. 787/XXIX-Food-4-5-(10)-93, dated 18th June, 1993 published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 18th June, 1993.][(a-1)] [Clause (a) re-numbered as Clause (a-1), by Notification No. 787/XXIX-Food-4-5-(10)-93, dated 18th June, 1993.] "Border area" means-(i)the area of sixteen kilometers all along the border of the State adjoining the territory of China;(ii)the area of fifteen kilometers all along the border of the State adjoining the territory of Nepal.(b)"Controller" means the Regional Food Controller and includes Deputy Regional Food Controller, Regional Marketing Officer, Deputy Regional Marketing Officer or Assistant Regional Food Controller.(c)"Custom Milling" means milling of paddy, not belonging to the miller, into rice in his rice mill on payment of milling charges in cash or in kind.(d)"Enforcement Officer" means the Commissioner, Food and Civil Supplies, Uttar Pradesh, Additional Commissioner, Food and Civil Supplies, Uttar Pradesh, Deputy Commissioner, Food and Civil Supplies, Uttar Pradesh, Assistant Commissioner, Food and Civil Supplies, Uttar Pradesh, the Chief Marketing Officer, Food and Civil Supplies, Uttar Pradesh, the District Magistrate, Executive Magistrate, Tahsildar, Naib-Tahsildar, the Regional Food Controller, Deputy Regional Food Controller, Regional Marketing Officer, Deputy Regional Marketing Officer, Assistant Regional Food Controller, Senior Marketing Inspector, Marketing Inspector, Assistant Marketing Inspector, District Supply Officer, Town Rationing Officer, Deputy Town Rationing Officer, Area Rationing Officer, Senior Supply Inspector, [Deputy Director (Food and Civil Supplies), Revenue and Special Intelligence Directorate, Uttar Pradesh, Lucknow] [Added by Notification No. 15/XXIX-Food-4-88, dated 20th February 1989, published in U.P. Gazette, (Extraordinary), Part IV, section (Kha), dated 20th February 1989.], Supply Inspector, a Police Officer not below the rank of Sub-Inspector within the limits of their respective jurisdiction and a Police Officer not below the rank of Sub-Inspector attached to the Commissioner, Food and Civil Supplies;(e)"Landless agricultural laborers" means a person whose main source of livelihood is agricultural labour or cultivation and who, immediately before the commencement of this Order, neither holds no land or holds land not exceeding 0.40468564 hectare (one acre) in Uttar Pradesh as a Bhumidhari, sirdari, asami or Government lessee;(f)"Licensed dealer" means a person holding licence in Form 'B', 'D' or 'E' under the [Uttar Pradesh Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989] [Substituted by Notification No. 2025/XXIX-4-5 (13)1994, published in U.P. Gazette (Extraordinary), Part 4, section (Ka), dated 25th January, 1995.];(g)"Licensed miller" means the owner or other person incharge of rice mill, holding a valid licence under the Rice Milling Industry (Regulation) Act, 1958 (Act No. 21 of 1958) and includes a person or authority which has the ultimate control over the affairs of such mill and when the said affairs are entrusted to a Managing Director or Managing Agent, such Manager, Managing Director or Managing Agent;(h)"Notified Price" in relation to any variety of paddy or rice means price as notified by the State Government from time to time with the prior concurrence of the Central Government;(i)"Paddy" means rice in husk;(j)"Permit" means a permit issued by the Controller or an Officer authorised by him to a licensed miller to undertake custom milling;(k)"Release Certificate" means a certificate granted in the form given in Schedule 1 by a Marketing Inspector to a licensed dealer or licensed miller in token of his having sold the required quantities of rice/paddy to the State Government;(l)"Rice" means raw or parboiled rice;(m)"Rice Mill" means the plant and machinery with which and the premises, including the precincts thereof, in which or in any part of which rice milling operation is carried on and includes a rice huller attached to or maintained with any flour, oil, dal or other mill or pumping set;(n)"Schedule" means a schedule to this order;(o)"Specifications" means the specifications prescribed for" paddy and rice and notified by the State Government from time to time;(p)"Urban area" means area included in any Town Area, Notified Area, Cantonment Board, Municipal Board or a Nagar Mahapalika.(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.]
