Section 24(2) in The Cotton Textiles (Control) Order, 1948
(2)Every sale by a dealer except to a consumer of cloth or yarn of which the maximum prices have been specified [or determined] [Inserted by S.O. 3667, dated the 19th October, 1964.] under Clause 22 shall be at a price either f.o.r. station of dispatch or ex-godown of storage at the buyer's option : Provided that the commission of a commission agent shall be paid by the buyer.
