(1)The Government or the licensing authority may from time to time by a notification fix maximum price at which wheat may be sold or delivered by a dealer.(2)Different price may be fixed for different areas.(3)Such maximum price shall be fixed having regard to the cost of production, cost of purchase by the dealer and such other factors as are incidental to the trade in wheat.(4)Where the maximum price has been so fixed, no dealer shall sell or agree to sell wheat at a price in excess of that price.
