Section 5(4) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(4)(i)If the State Government is of opinion that it is necessary so to do for controlling the rise in prices or preventing the hoarding, of any declared goods in any locality, it may, by notification in the Official Gazette, direct that notwithstanding anything contained in sub-section (3), the price at which the declared goods shall be sold in the locality in compliance with an order made with reference to clause (f) of sub-section (2) shall be regulated in accordance with the provisions of this sub-section.(ii)Any notification issued under this sub-section shall remain in force for such period not exceeding three months as may be specified in the notification.(iii)Where, after the issue of a notification under this sub-section, any person sells declared goods of the kind specified therein and in the locality so specified, in compliance with an order made with reference to clause (f) of sub-section (2), there shall be paid to the seller as the price therefor,-(a)where the price can, consistently with the controlled price of the declared goods, 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 sub-clause (a) nor sub-clause (b) applies, the price determined under clause (iv).(iv)For the purposes of sub-clause (c) of clause (iii), the market price shall be determined by an officer authorised by the State Government in this behalf, having regard to cost of production of the goods, tax or other statutory levies paid or payable in respect of the production of the goods and securing a reasonable return of the capital employed in the production of the goods.
