Section 22(1) in The Cotton Textiles (Control) Order, 1948
(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.
