Section 12(1) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
(1)Government with the prior concurrence of Central Government shall exercise the power and issue a general or special order, when it is considered necessary or expedient to do so for securing the availability of pulses at fair prices thought the State and when the price rise is found to be abnormal, the State Government shall interfere with the trade and tackle the crises situation and contain the prices of pulses so as to ensure that common man gets the supply of pulses without lot of hindrance on the part of trade and specify at which rate the pulses shall be bought and sold within the State. Price fixation shall be done after adding incidentals etc. keeping in view the MSP communicated by the Central Government during the respective crop year.
