Section 5(1) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(1)If the State Government is of opinion that it is necessary or expedient so to do for maintaining or increasing supplies of any declared goods or for securing their equitable distribution and availability at fair prices, it may, by order, provide for regulating or prohibiting the production, supply and distribution thereof and trade and commerce therein.
