16. Power to control price and distribution of cardamom.
(1)The Central Government may, by order notified in the Official Gazette, fix in respect of cardamom of any description specified therein-(a)the maximum price or the minimum price, or the maximum and minimum prices, which may be charged by a grower of cardamom or cardamom dealer, wholesale or retail, whether for the Indian market or for export; and(b)the maximum quantity which may in one transaction be sold to any person.(2)Without prejudice to the generality of the powers conferred by sub-section (1), any order made thereunder may provide-(a)for requiring persons engaged in the production, supply or distribution of, or trade and commerce in cardamom 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; and(b)for such other matters; including in particular the entering and search of premises, vehicles, vessels and aircraft, and seizure by a person authorised to make such search of cardamom in the respect of which such person has reason to believe that a contravention of the order has been, is being or is about to be committed.
