Section 3(1A)(b) in The Essential Commodities Act, 1955

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Union of India - Subsection

Section 3(1A)(b) in The Essential Commodities Act, 1955

(b)any action on imposing stock limit shall be based on price rise and an order for regulating stock limit of any agricultural produce may be issued under this Act only if there is—

(i)hundred per cent. increase in the retail price of horticultural produce; or

(ii)fifty per cent. increase in the retail price of non-perishable agricultural foodstuffs, over the price prevailing immediately preceding twelve months, or average retail price of last five years, whichever is lower:

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Union of India - Subsection

Section 3(1A)(b) in The Essential Commodities Act, 1955