Section 25 in The Jammu and Kashmir Saffron Act, 2007
25. Price control.
(1)The Government may, by order, fix in respect of saffron of any description, grade or mark specified therein the maximum price or the minimum price or maximum and minimum price which may be charged by a grower, dealer, wholesaler or retailer of saffron.(2)Whoever contravenes the provisions of sub-section (1) shall be punishable with imprisonment for a term not exceeding six months and fine not exceeding ten thousand rupees.
