(1)Every licensed dealer shall sell to the State Government (through the Controller or his nominee) at the Schedule price at a purchase centre-(a)Fifty per cent of wheat in his stock on the date of commencement of this order;(b)Fifty per cent for wheat purchased by him or coming into his custody or possession for sale or disposal through him on commission basis or in any other manner every day beginning with the date of commencement of this order and until such time as the State Government otherwise directs.(c)Fifty per cent of wheat purchased by manufacturer direct from the farmers.Explanation. - In this clause "Schedule price" for the fair average quality of wheat (naked grain) of any variety mentioned in Schedule I, shall, subject to quality cuts specified in the said Schedule, be one hundred and eighty three per quintal.
