Section 11 in The West Bengal Anti-Profiteering Act, 1958
11. Power to add to the First Schedule.—
The State Government may, with the previous approval of the Central Government, by order notified in the Official Gazette add to the First Schedule any other article of daily use, and thereupon that Schedule shall be deemed to be amended accordingly and the article so added shall be deemed to be a scheduled article within the meaning of this Act .
