Section 4(2) in The Aluminium (Control) Order, 1970
(2)The Central Government or the Controller may, having regard to the price of imported aluminium, the estimated cost of production of indigenous aluminium, and the provisions of Clause 4-B fix from time to time, by notification in the Official Gazette, the sale prices of imported aluminium and different sale prices of imported aluminium may be fixed, in respect of different sizes or specifications of imported aluminium.
