"(c) in the case of food grains, where neither clause (a) nor clause (b) applies, the price, if any, specified in the said order;(d)where neither clause (a) nor (b), nor (c) applies, the price calculated at the market rate prevailing in the locality at the date of sale."(c)in sub-section (3B), after clause (i), insert the following clause which shall be deemed always to have been inserted, namely:--"(ia) in the case of food grains, where no controlled price is fixed by an order made with reference to clause (c) of sub-section (2), the amount specified in the said Order made with reference to clause (f) of sub-section (2) for such grade or variety of food grains; or" [Vide Uttar Pradesh Act 18 of 1975, s. 4]Amendment of section 3 of Act X of 1955.—In section 3 of the Essential Commodities Act,
