Section 3 in The West Bengal Jute (Control of Prices) Act, 1950
3. Maximum prices.
(1)The State Government may by notification in the Official 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) for pucca bales or surplus raw jute (not being pucca bales), according to the quality, variety or trade description of the jute or jute cuttings contained in such pucca bales or according to the quality, variety or trade description of such surplus raw jute.
