Section 5 in Tamil Nadu Jute (Control of Prices and Sales) Act, 1950
5. Power of State Government to issue directions in respect of surplus raw jute.
- The State Government may, by order in writing, direct any person having any surplus raw jute in his possession or control, to sell such surplus raw jute or any portion thereof to any specified person or persons at a price not exceeding the maximum price fixed therefor under section 3.
