Section 16(1) in The Industries (Development And Regulation) Act, 1951
(1)If after making or causing to be made any such investigation as is referred to in section 15, the Central Government is satisfied that action under this section is desirable, it may issue such directions to the industrial undertaking or undertakings concerned as may be appropriate in the circumstances for all or any of the following purposes, namely:-(a)regulating the production of any article or class of articles by the industrial undertaking or undertakings and fixing the standards of production;(b)requiring the industrial undertaking or undertakings to take such steps as the Central Government may consider necessary to stimulate the development of the industry to which the undertaking or undertakings relates or relate;(c)prohibiting the industrial undertaking or undertakings from resorting to any act or practice which might reduce its or their production, capacity or economic value;(d)controlling the prices, or regulating the distribution, of any article or class of articles which have been the subject-matter of investigation.
