Section 4 in The Gujarat Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2008
4. Powers of Controller.
(1)Subject to the control of the State Government the Controller, if it appears to him to be necessary or expedient for regulating, maintaining or increasing the supply of distribution or sale of cotton seeds, may, by order in writing.-(a)require any person holding stock of cotton seeds to sell the whole or specified part thereof at such prices as may be fixed by the State Government from time to time and to such persons in such circumstances as may be specified in the said order;(b)require any person engaged in the supply, distribution and sale of cotton seeds to comply with such directions as may be specified in the order as to the variety quality or quantity of the cotton seeds to be sold or delivered by him from time to time.(2)Any person to whom an order is issued under sub-section (1) shall comply with such order, notwithstanding anything inconsistent therewith contained in any contract or other instrument to which he is a party.
