Section 7(6) in The Essential commodities act 1955
(6)Every order made under this section by the Central Government or by any officer or authority of the Central Government shall be laid before both Houses of Parliament, as soon as may be, after it is made.STATE AMENDMENTUttar Pradesh Amendment of section 3 of Act X of 1955.—In section 3 of the principal Act, in sub-section (2), after clause (f), the following clause shall be inserted, namely:--"(ff) for preventing the hoarding of any essential commodity;"[Vide Uttar Pradesh Act 9 of 1974, s. 2]Amendment of section 3.—In section 3 of the principal Act,--(a)in sub-section (2), for clause (f), the following clause shall be substituted and be deemed always to have been substituted namely—"(f) for requiring any person holding in stock, or engaged in the manufacture or production of, or in the business of buying or selling, any essential commodity to sell the whole or a specified part of the quantity held in stock or manufactured or produced or likely to be manufactured or produced by him or received or likely to be received by him in the course of said business of buying or selling, to the Central Government or a State Government or to an officer or agent of such Government or to such other person or class of person and in such circumstances as may be specified in the order;Explanation.--An order relating to food grains made with reference to this clause,--(i)may specify the prices, fixed by the State Government in this behalf, after taking into account the recommendations, if any, of the Agricultural Prices Commission and with the prior concurrence of the Central Government, as the amount which shall be paid for the food grain required to be sold under the order,(ii)may fix or provide for the fixation of the quantity to be sold by a producer with reference to the area under cultivation and the availability of irrigation for production of the particular food grain to which the order relates, and also fix or provide for the fixation of such quantities on a graded basis having regard to the aggregate area held by or under the cultivation of different producers."(b)in sub-section (3), for clause (c), substitute the following clauses which shall be Food deemed always to have been substituted, namely:--
