Section 3A(2) in The Art Silk Textiles (Production and Distribution) Control Order, 1962
(2)In making any order under sub-clause (1) the Textile Commissioner shall have regard to the following matters, namely :(a)the capacity of the manufacturer to produce different varieties of art silk yarn;(b)the stocks of the art silk yarn held by the dealer in the ordinary course of business in the six months immediately preceding the date of the order;(c)the requirements and capacity to utilise art silk yarn of the processing units held by the processor;(d)the necessity to ensure smooth and equitable supplies of silk yarn at fair prices; and(e)any other relevant circumstances.
