Section 7 in The Vegetable Oil Products Control Order, 1947
7.
(1)The Controller may from time to time,-(a)allot, with the prior concurrence of the Central Government, quotas of vegetable oil products for the requirements of any specified Province, area or market;(b)issue directions to any producer or dealer to supply vegetable oil products to such Province, areas or markets, in such quantities of such types or varieties, at such times, at such prices and in such manner, as may be specified in the direction; and(c)require any producer or recognised dealer to keep in reserve stocks of vegetable oil products in such quantities and of such types and varieties as he may direct from time to time.(2)Every producer and every dealer shall, notwithstanding any pre-existing agreement, give priority to, and comply with, the directions issued to him under sub-clause (1).
