(1)The Central Government may, by order notified in the Official Gazette, fix in respect of cardamom of any description specified therein-(a)the maximum price or the minimum price, or the maximum and minimum prices, which may be charged by a grower of cardamom or cardamom dealer, wholesale or retail, whether for the Indian market or for export; and(b)the maximum quantity which may in one transaction be sold to any person.
