Section 3(1) in The Orissa Essential Commodities (Requisitioning of Stocks) Order, 1979
(1)The Collector or any other Officer not below the rank of Assistant Civil Supplies Officer appointed in this behalf by the State Government may, in the circumstances when the availability of any essential commodity in the market is found to be scarce and there is a tendency towards rise in the price of that essential commodity, by a direction in writing, require a person, be a retailer, a wholesaler or a producer except a producer of cement, to sell and deliver the whole or any part of the stock of that essential commodity held and possessed by him at such place, at such time and in such manner as may be specified in the said direction and (as also specified therein) at such price as specified therein having regard to the matters enumerated in Sub-section (3) or Sub-section (3-B), as the case may be, of Section 3 of the Essential Commodities Act, 1955 or at the price printed on the package of Baby Food.
