Section 3(1) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government so far as it appears to them to be necessary or expedient for maintaining, increasing or securing supplies of essential articles or for arranging for their equitable distribution and availability at fair prices [*] [The words 'or for directing, maintaining or increasing the production of any essential article' and the word 'production' were omitted by section 4(i) of the Madras Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1952 (Madras Act XIII of 1952).] may, by notified order, provide for regulating or prohibiting the [*] [The words 'or for directing, maintaining or increasing the production of any essential article' and the word 'production' were omitted by section 4(i) of the Madras Essential Articles Control and Requisitioning (Temporary Powers) Amendment Act, 1952 (Madras Act XIII of 1952).] supply, distribution and transport of essential articles and trade and commerce therein.
