(1)Every licensed dealer shall sell to the State Government (through the Controller or his nominee) at the Schedule price at a purchase centre-(a)Fifty per cent of wheat in his stock on the date of commencement of this order;(b)Fifty per cent for wheat purchased by him or coming into his custody or possession for sale or disposal through him on commission basis or in any other manner every day beginning with the date of commencement of this order and until such time as the State Government otherwise directs.(c)Fifty per cent of wheat purchased by manufacturer direct from the farmers.Explanation. - In this clause "Schedule price" for the fair average quality of wheat (naked grain) of any variety mentioned in Schedule I, shall, subject to quality cuts specified in the said Schedule, be one hundred and eighty three per quintal.(2)No licensed dealer shall sell or otherwise dispose of or remove to any place his stock of wheat unless he has sold the prescribed percentage to the State Government under sub-clause (1) and obtained release certificate in token thereof in respect of stock left in balance with him.(3)Any person on whose behalf the licensed dealer holds any stock of wheat the whole or part of which such licensed dealer is required to sell to the State Government under sub-clause (1) shall notwithstanding any contract or instrument to the contrary not be entitled to recover from the licensed dealer on account of the value of the stock so sold anything more than the price received by the licensed dealer under the said sub-clause.
