Section 7 in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
7. Fixation of price by the State Government.
(1)The State Government shall, having regard to following factors, fix the price at which resin shall be purchased by or for it in each unit during the year, namely :(a)the price of resin, if any, fixed under this Chapter during the preceding three years in respect of the unit;(b)the quality of the resin tapped in the unit;(c)the cost of transport;(d)the general rate of wages for labour prevalent in the unit;(e)the cost of extraction of resin;(f)the cost of packing of resin including the cost of container in which resin is delivered;(g)any other factor which the State Government considers relevant.(2)The price so fixed shall be published in such manner as the State Government may direct, and shall not be altered during the year to which it relates.(3)The price so fixed shall be for net weight of resin excluding the weight of container in which resin is packed.(4)Where an Advisory Committee has been constituted under Section 6 it shall, wherever practicable, be consulted by the State Government before the fixation of price under sub-section (1).
