Section 4A(9) in The Aluminium (Control) Order, 1970
(9)[] [Renumbered by S.O. 229(E), dated 27th March, 1981 (w.e.f. 27th March, 1981).] Every importing agent shall be paid from the money standing to the credit of the Aluminium Regulation Account an amount equal to the difference between the price of the imported aluminium and the sale price of that aluminium, in respect of each tonne of imported aluminium sold by him at the sale price or imported aluminium fixed under Clause 4].
