Section 12 in The West Bengal Anti-Profiteering Act, 1958
12. Effect of orders inconsistent with the Essential Commodities Act, 1955, or orders thereunder.—
If any order controlling the price of any essential commodity within the meaning of the Essential Commodities Act, 1955 has been made before the commencement of this Act or is made after such commencement and such essential commodity is a scheduled article within the meaning of this Act and the order so made extends to the State of West Bengal or any part thereof, that order shall have effect in the State or part thereof, as the case may be, notwithstanding anything inconsistent therewith contained in this Act or any order made thereunder.
