Section 5 in The West Bengal Jute (Control of Prices) Act, 1950
5. Power of State Government to issue directions in respect of surplus raw jute.
- The State Government may by order in writing direct any person having any surplus raw jute in his possession or control to sell such surplus raw jute or any portion thereof to any specified person or persons at a price not exceeding the maximum price fixed therefor under section 3 and the person so directed shall comply with the order.
