Section 21(5) in The Cotton Textiles (Control) Order, 1948
(5)[ * * *] [Omitted by S.P. 179(E), dated 6th March,1985 (w.e.f. 8th March, 1985).][21A] [Substituted by S.O. 2636, dated 17th August, 1966.]. (1) Where the Textile Commissioner has specified under para. (a) of sub-clause (1) of Clause 22 the maximum prices at which any class or specification of cloth may be sold, or where he has specified under para (aa) of the sub-clause the principles on which and the manner in which such maximum prices may be determined, he may having regard to the matters specified in [the proviso to sub-clause (1) of Clause 20] [Substituted by S.O. NO. 1096, date 3rd March, 1976.] by order in writing, direct any producer with a spinning plant or a group of such producers to pack such minimum quantity of such cloth and during such period as may be specified in the direction.
