Section 6(3) in Bombay Molasses (Control) Act, 1956
(3)Where, in pursuance of any order made with reference to clause (c) of sub-section (2), any person sells molasses, there shall be paid to him the price therefore-(a)where the price can consistently with the controlled price, if any, be fixed by agreement, the price so agreed upon(b)where no such agreement can be reached, the price calculated with reference to the controlled price, if any, fixed under this Section; and(c)where neither clause (a) nor clause (b) applies, the price calculated at the market rate prevailing in the locality at the date of sale.
