Section 19 in Bihar Trade Articles (Licenses Unification) Order, 1984
19. [ [Substituted by G.S.R. 47 dated 17.10.1985.]
Requisitioning the stocks of trade articles. - During emergency, war, famine, natural calamities, etc. every person holding stocks of trade articles mentioned in Schedule I and Schedule II shall sell to the State Government or to any person or class of persons the whole or specified part of his stock at such prices and in such manner as may be specified by the Collector.]Explanation. - For the purpose of this clause the prices payable to a person who is required to sell the whole or a specified part of his stock of trade articles shall be determined by the authority concerned in accordance with the provisions of subsection (3-B) of Section 3 of the Essential Commodities Act, 1955.
