Section 19 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
19. Requisitioning of stocks of trade articles.
- Every person holding stock of trade articles mentioned in Schedule I and Schedule II shall sell to the State Government or to any person or class of persons the whole or a specified part of his stock at such prices and in such manner as may be specified in the order of the Collector or any other Officer not below the rank of Naib Tehsildar authorised by the State Government in this behalf.Explanation. - For the purpose of this clause the prices payable to a person who is required to sell the whole or a specified part of his stock of trade articles shall be determined by the authority concerned in accordance with the provisions of sub-section (3-B) of Section 3 of the Essential commodities Act, 1955 [Central Act 10 of 1955] [Inserted by S.O. 217, dated 17.3.87].
