Section 22 in The Cotton Textiles (Control) Order, 1948
22.
(1)The Textile Commissioner may specify -(a)the maximum prices ex-factory, wholesale and retail at which any class or specification of cloth or yarn may be sold; 5. Inserted by S.O. 3667, dated 19th October, 1964.[or(aa)the principles on which and the manner in which such maximum prices may be determined by a manufacturer; and](b)the markings to be made by a manufacturer or dealer on any class or specification of cloth or yarn manufactured or sold by him and the time and manner of making such markings.(1A)[Every marking specified by the Textile Commissioner under para (b) of sub-clause (1) with respect to length, width, count or weight shall always be subject to the relevant lengths of variations contained in the instructions for the time being in force issued by the Central Government under Section 95 of the Trade and Merchandise Marks Act, 1958 (43 of 1958).] [Added by S.O. 722, dated 18th February, 1965.](2)Notwithstanding anything contained in sub-clause (1) above, the State Government or an officer authorised by the State Government in this behalf may fix -(a)the ex-factory maximum price for the purpose of the special markings under Clause 26 in respect of any type of cloth [or yarn] [Inserted by Notification No. 915-Tex. 1149 of 1949.] for which price has not been specified by the Textile Commissioner under the said sub-clause;(b)the maximum price ex-factory, wholesale and retail at which any cloth produced by a manufacturer or other person referred to it in the explanation to sub-clause (2) of Clause 23 may be sold and may further specify the markings to be made on such cloth and the time and manner of marking them.(3)A Court shall presume unless the contrary is proved that markings made on any cloth or yarn in the manner specified under this clause are made in accordance with this Order and that the prices so marked are the maximum prices specified under this clause.
