Section 4(2) in The Jammu and Kashmir Extraction of Resin Act, 1988
(2)After processing it by the Jammu and Kashmir Industries Ltd. the resin products, if any surplus, shall be sold by it to the small scale units and medium scale units in the State in such manner as may be provided for, and at such prices as may be fixed by, the Jammu and Kashmir Industries Limited in consultation with the Government.
