Section 6(3E) in The Essential commodities act 1955
(3E)The Central Government may, from time to time, by general or special order, direct any producer or importer or exporter or recognised dealer or any class of producers or recognised dealers, to take action regarding production, maintenance of stocks, storage, sale, grading, packing, marking, weighment, disposal, delivery and distribution of any kind of sugar in the manner specified in the direction. Explanation."For the purposes of sub-section (3D) and this sub-section,"(a)"producer" means a person carrying on the business of manufacturing sugar;(b)"recognised dealer'' means a person carrying on the business of purchasing, selling or distributing sugar;(c)"sugar" includes plantation white sugar, raw sugar and refined sugar, whether indigenously produced or imported.]
