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

State of Uttar Pradesh - Subsection

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

(i)Four samples of rice or paddy delivered in levy shall be drawn, sealed and signed by the licensed dealer/miller or his representative and the Controller or his representative. One sample shall be handed over to the licensed dealer/miller or his representative and two samples shall be forwarded to the Regional Check Laboratory. The Controller or his representative shall make analysis of the remaining sample in presence of the licensed dealer/rrtiller or his representative and make payment to the notified price accordingly.