- [(1)] [Renumbered as sub-clause '(1)' by S.O. 565(E), dated 4th October, 1979 (w.e.f. 4th October, 1979).] No producer or manufacturer or dealer or any other person shall sell or agree to sell or otherwise dispose if 1. Substituted by S.O. 565(E), dated 4th October, 1979 (w.e.f. 4th October, 1979).[indigenous aluminium] at a sale price exceeding the sale price to be fixed in pursuance of Clause 4.(2)[ No importing agent or dealer shall sell or agree to sell or otherwise dispose of imported aluminium at a price exceeding the sale price of imported aluminium fixed under Clause 4.] [Inserted by S.O. 565(E), dated 4th October, 1979 (w.e.f. 4th October, 1979).][Explanation] [Inserted by S.O. 74(E) dated 6th February, 1979, published in Gazette of India, Extraordinary, Part II, Section 3(ii), dated 6th February, 1979.]. - For the purposes of this order, any transfer of unwrought [indigenous aluminium] [Substituted by S.O. 565(E), dated 4th October, 1979 (w.e.f. 4th October, 1979)] produced by a producer to his auxiliary plant for further processing and sale [indigenous aluminium] [Inserted by S.O. 74(E) dated 6th February. 1979, published in Gazette of India, Extraordinary, Part II, Section 3(ii), dated 6th February, 1979.] of different specifications shall be deemed to be a sale and accordingly the sale price shall be fixed in pursuance of Clause 4 in respect of such quantity of unwrought [indigenous aluminium] [Inserted by S.O. 74(E) dated 6th February. 1979, published in Gazette of India, Extraordinary, Part II, Section 3(ii), dated 6th February, 1979.] so transferred.
