Section 3 in The United Provinces Control of Supplies (Temporary Powers) Act, 1947
3. Powers to control essential commodities.
- The State Government, so far as it appears to it to be necessary or expedient to control any essential commodity, may, by notified order provide-(a)for regulating by licenses, permits or otherwise the storage, transport, distribution, disposal, production, acquisition, use, consumption or manufacture of any essential commodity;(b)for controlling the prices at which any essential commodity may be brought or sold;(c)for prohibiting the withholding from sale of any essential commodity ordinarily kept for sale;(d)for requiring any person holding stock of any essential commodity to sell the whole or a specified part of the stock to such parties and such persons or class of persons, or in such circumstances, as may be specified in the order;(e)for regulating or prohibiting any class of commercial or financial transactions relating to any essential commodity which in the opinion of the authority making the order are, or if unregulated are likely to be, detrimental to public interest;(f)for collecting any information or statistics with a view to regulating or prohibiting any of the aforesaid matter;(g)for requiring persons engaged in the production, supply or distribution of, or trade or commerce in, any essential commodity to maintain and produce for inspection such books, accounts and records relating to their business, and to furnish such information relating thereto, as may be specified in the order;(h)for any incidental and supplementary matter, including in particular the entering and search of premises, vehicles, and aircraft, the seizure by a person authorized to make such search of any article in respect of which such person has reason to believe that contravention of the order has been, is or is about to be committed, the grant or issue of licenses, permit or other documents, and the charging of fees there for.
