Section 5(3) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(3)Where any person sells any declared goods in compliance with an order made with reference to clause (f) of sub-section (2), there shall be paid to him the price therefor 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.
