Section 3(2) in Tamil Nadu Jute (Control of Prices and Sales) Act, 1950
(2)Different maximum prices may be fixed under sub-section (1)-(a)for pucca bales, according to the quality, variety or trade description of the jute or jute cuttings contained therein; and(b)for surplus raw jute (not being pucca bales) according to the quality, variety or trade description thereof.
