Section 1955(2) in The Essential commodities act 1955
(2)In the said sub-section, in clause (f), as substituted by the central Amendment, after Explanation 1, the following Explanation shall be inserted, namely:--"Explanation I-A.—An order made this clause in relation to rice may, having regard to the millingcapacity of a rice mill, fix the quantity to be sold by the licensed miller and may also fix or provide for the fixation of such quantity on a graded basis."
