Section 6 in The U.P. Essential Commodities (Display of Prices and Stocks and Control of Supply and Distribution) Order, 1977
6. Wholesaler or retailer not to withhold from sale.
- A wholesaler or retailer shall not withhold from sale any scheduled commodity held in stock by him for sale:Provided that the State Government or subject to any directions of State Government, the District Magistrate may by general or by special order and subject to such conditions or restrictions, if any, as may be specified, allow any society, employer, institution or other person to give preference to its or his members, employees, inmates or other restricted category of persons in the sale of any scheduled commodity or to restrict the sale thereof to such persons.
