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Union of India - Section

Section 24 in The Cotton Textiles (Control) Order, 1948

24.

(1)No manufacturer or dealer shall sell or offer to sell any cloth or yarn at a price higher than the maximum price specified [or determined] [Inserted by S.O. 3667, dated the 19th October, 1964.] in this behalf under Clause 22;Provided that nothing in this sub-clause shall apply to cloth or yarn sold for export under a valid export licence.
(1A)[ No manufacturer or dealer shall sell or offer to sell any non-controlled cloth at a price higher than the maximum retail price stamped on the cloth :Provided that nothing in this sub-clause shall apply to non-controlled cloth sold for export under a valid export licence.] [Inserted by S.O. 487(E), dated 22nd July 1976.]
(2)Every sale by a dealer except to a consumer of cloth or yarn of which the maximum prices have been specified [or determined] [Inserted by S.O. 3667, dated the 19th October, 1964.] under Clause 22 shall be at a price either f.o.r. station of dispatch or ex-godown of storage at the buyer's option : Provided that the commission of a commission agent shall be paid by the buyer.
(3)No person acting as a commission agent in respect of a sale of cloth or yarn to which sub-clause (2) applies shall receive a commission which exceeds 1/2 per cent. of the maximum price of the cloth or yarn the subject matter of such sale.
(4)The Textile Commissioner may by notification in the Official Gazette provide for the giving of a cash memorandum by any manufacturer or dealer in respect of any sale transaction, and for the particulars to be contained in any such cash memorandum.
(5)No manufacturer or dealer shall, without sufficient cause, refuse to sell cloth or yarn to any person.Explanation. - (1) The possibility or expectation of obtaining a higher price at a later date shall not be deemed to be sufficient cause for the purposes of this clause.
(2)For the purposes of this clause and of Clause 27 the expressions "manufacturer" and "dealer" shall be deemed to include any person employed by or acting on behalf of such manufacturer or dealer, as the case may be.