Section 9 in The U.P. Essential Commodities (Display of Prices and Stocks and Control of Supply and Distribution) Order, 1977
9. Regulation of Supply and Distribution.
(1)The State Government may by order regulate the distribution of a scheduled commodity by any manufacturer, producer or distributor in such supply area or areas and in such manner as may be specified.(2)Every manufacturer, producer or distributor shall comply with any directions issued by the State Government under sub-clause (1).(3)Without prejudice to sub-clause (2) every manufacturer, producer or distributor shall supply such information as may be required by the State Government in respect of supply and distribution of the scheduled commodities.(4)Every distributor, wholesaler or retailer shall on receipt of scheduled commodity supplied by any manufacturer, producer or distributor, as the case may be, whether in pursuance of an order made under sub-clause (1) or otherwise, distribute the same in the supply area concerned in accordance with any direction issued by the enforcement officer in this behalf.
