Section 3 in The West Bengal Anti-Profiteering Act, 1958
3. Fixation of maximum and minimum prices of rates for scheduled articles.—
(1)The State Government may, by order notified in the Official Gazette, fix in respect of any scheduled article the maximum price or rate which may be charged by a dealer or the minimum price which is to be paid by a purchaser.(2)Any order made under sub-section (1) may fix the maximum prices or rates or the minimum price to be paid by the purchaser for the same description of scheduled articles differently in different localities or for different classes of dealers.
