Section 3 in The Newspapers (Price Control) Act, 1972
3. Power to fix maximum prices of newspapers.
(1)If the Central Government is of opinion that for the purpose of securing the availability of any newspapers or any class of newspapers at fair prices, it is necessary or expedient to do so, the Central Government may, from time to time, by order published in the Official Gazette determine the maximum prices which may be charged for such news- papers or newspapers of such class as may be specified in the order.(2)In making under sub- section (1) any order determining the maximum price which may be charged for any newspaper referred to in that sub- section, the Central Government shall have regard to-(a)the basic price of the newspaper;(b)the excise duties and other taxes, if any, payable in respect of the newspaper;(c)any special circumstances arising on or after the basic price date of the newspaper and having a bearing on the cost of the production of newspapers; and(d)all other relevant circumstances: Provided that the maximum price determined in respect of a news- paper shall in no case be less than its basic price.(3)No order shall be made under this section in respect of any newspaper which is being sold at a price not exceeding its basic price.(4)An order made under sub- section (1) may provide for different maximum prices in respect of different newspapers or different classes of newspapers or different newspapers in each such class and may provide for such incidental and supplemental matters (including the printing in a newspaper to which the order relates of the price thereof in a conspicuous manner) as the Central Government may deem fit.
