Section 5 in The U.P. Essential Commodities (Display of Prices and Stocks and Control of Supply and Distribution) Order, 1977
5. Charging of price.
- A wholesaler or a retailer shall not charge in respect of a sale of any scheduled commodity by him wholesale or retail price as the case may be in excess of that calculated-(a)at the price, if any, fixed by the Central or State Government;(b)when there is no controlled price as mentioned in sub-clause (a) and when the rate in respect of sale by such wholesaler or retailer is fixed by the manufacturer or producer or distributor at the rate so fixed;(c)in case of scheduled commodity not covered by sub-clauses (a) and (b), the price mentioned in the price list for such commodities referred to in clause 3 (1) or clause 4 (1) as the case may be.
