Section 6 in The Vegetable Oil Products Control Order, 1947
6.
(1)The Controller may from time to time by notification in the Official Gazette fix with the prior concurrence of the Central Government, the maximum prices at which vegetable oil products may be sold and the prices fixed may be different in different localities and for different classes of transactions.(2)No person shall buy or sell, or agree to buy or sell any vegetable oil product at a price exceeding the maximum fixed under sub-clause (1).(3)Where in respect of any vegetable oil product a maximum price has been fixed under sub-clause (1) no such vegetable oil product shall be delivered or accepted in pursuance of an agreement entered into before such fixing of maximum price and providing for the payment of a price higher than that maximum unless the agreement is so revised as to substitute for the price originally agreed a price not exceeding the maximum fixed under sub-clause (1).
