Section 3(3) in The Essential Commodities Act, 1955
(3)Where any person sells any essential commodity in compliance with an order made with reference to clause (f) of sub-section (2), there shall be paid to him the price therefore as hereinafter provided:(a)where the price can, consistently with the controlled price, if any, fixed under this section, be agreed upon, the agreed price;(b)where no such agreement can be reached, the price calculated with reference to the controlled price, if any;(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.
