Section 22(2) in The Cotton Textiles (Control) Order, 1948
(2)Notwithstanding anything contained in sub-clause (1) above, the State Government or an officer authorised by the State Government in this behalf may fix -(a)the ex-factory maximum price for the purpose of the special markings under Clause 26 in respect of any type of cloth [or yarn] [Inserted by Notification No. 915-Tex. 1149 of 1949.] for which price has not been specified by the Textile Commissioner under the said sub-clause;(b)the maximum price ex-factory, wholesale and retail at which any cloth produced by a manufacturer or other person referred to it in the explanation to sub-clause (2) of Clause 23 may be sold and may further specify the markings to be made on such cloth and the time and manner of marking them.
