(1)The Central Government may, with a view to regulating equitable distribution of fertilizers and making fertilizers available at fair prices, by notification in the Official Gazette, fix the maximum prices or rates at which any fertilizer may be sold by a dealer, manufacturer or a pool handling agency.(2)The Central Government may having regard to the local conditions of any area, the period of storage of fertilizers and other relevant circumstances, fixed different prices or rates for fertilizers having different periods of storage or for different areas or for different classes of consumers.(3)No dealer, manufacturer or pool handling agency shall sell or offer for sale any fertilizers at a price exceeding the maximum price or rate fixed under this clause.
