Section 3A in The Art Silk Textiles (Production and Distribution) Control Order, 1962
3A. [ Control on stocks. - (1) The Textile Commissioner may, with a view to regulate the supplies of art silk yarn, by general or special order, in writing prescribe the maximum or minimum stocks of art silk yarn or both that can be held in possession at any time by the manufacturer, dealer, processor or other person.
(2)In making any order under sub-clause (1) the Textile Commissioner shall have regard to the following matters, namely :(a)the capacity of the manufacturer to produce different varieties of art silk yarn;(b)the stocks of the art silk yarn held by the dealer in the ordinary course of business in the six months immediately preceding the date of the order;(c)the requirements and capacity to utilise art silk yarn of the processing units held by the processor;(d)the necessity to ensure smooth and equitable supplies of silk yarn at fair prices; and(e)any other relevant circumstances.(3)Every person to whom an order made under sub-clause (1) applies shall comply with such order] [Added by S.O. 1347, dated the 1st May, 1965.].
