Section 4(3) in The Bombay Essential Commodities and Cattle (Control) Act, 1958
(3)where any person sells any essential commodity in compliance with an order made with reference to clause (d) of sub-section (2), there shell be paid to him the price therefor as hereinafter provided:-(a)where the price can consistently with the controlled price, if any, fixed under this section, be agreed upon, the agreed price;(b)where no such agreement can be reached, the price calculated with reference to such controlled price, if any;(c)where neither clause (a) nor clause (b) applies the price calculated at the market rate prevailing in the locality at the date of sale.
