Section 5 in The Jammu and Kashmir Extraction of Resin Act, 1988
5. Fixation of price.
(1)The Government shall, having due regard to the following facts, fix the price at which resin shall be sold by it during a year, namely -(a)me sale price of resin, if any, fixed under this Act during the preceding three years ;(b)the cost of transport;(c)the cost of extraction of resin ;(d)the cost of packing of resin including the cost of container in which resin is delivered ;(e)the prevalent sale price at which resin is being sold in other resin producing States ;(f)any other factor which the Government considers necessary.(2)The price so fixed shall be published in the Government Gazette and shall not be altered during the year to which it relates.
