Section 3 in Tamil Nadu Jute (Control of Prices and Sales) Act, 1950
3. Maximum prices.
(1)The State Government may, by notification in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], fix the maximum prices which may be charged for pucca bales, or for surplus raw jute (not being pucca bales).(2)Different maximum prices may be fixed under sub-section (1)-(a)for pucca bales, according to the quality, variety or trade description of the jute or jute cuttings contained therein; and(b)for surplus raw jute (not being pucca bales) according to the quality, variety or trade description thereof.
